(1)If, before the accused is arraigned, the full number of officers detailed are not available to serve, by reason of disqualification, challenge or otherwise, and if there are not sufficient number of officers in waiting to take the place of those unable to serve, the Court shall ordinarily adjourn for purpose of fresh members being appointed, but if the Court is of opinion that in the interests of justice, and for the good of service, it is inexpedient so to adjourn, it may, if not reduced in number below the legal minimum, proceed, after recording reasons for so doing.
