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Union of India - Section
Section 142 in The Air Force Rules, 1969
142. Application of rules .-The rules specified in the Table below shall, so far as practicable, apply to summary general Courts-Martial as if summary Court-Martial were district Courts-Martial.
Table| Rule 24 | Disposal of the charge or adjournment for taking down the summary of evidence. |
| "25 | Remand of accused |
| "26 | Application of rule 24 and 25 to officers exercising powers of a commanding officer. |
| "39 | Opportunity for accused to prepare defence. |
| "40 | Warning of accused for trial. |
| "42 | Suspension of rule on the grounds of the exigencies of the service or the necessities of discipline. |
| "44 | Adjournment for insufficient number of officers. |
| "57 | Objection by accused to the charge. |
| "59 | Special plea to the jurisdiction. |
| "60 | General plea of "guilty" or "not guilty" |
| "61 | Plea in bar. |
| "62 | Procedure after plea of "guilty". |
| "63 | Withdrawal of plea of "not guilty" |
| "70 | Consideration of finding. |
| "71 | Form and record of finding. |
| "72 | Procedure on acquittal. |
| "73 | Procedure on conviction. |
| "74 | Sentence. |
| "75 | Recommendation to mercy. |
| "76 | Signing and transmission of proceedings. |
| "77 | Revision. |
| "78 | Promulgation |
| "79 | Mitigation of sentence on partial confirmation. |
| "80 | Confirmation notwithstanding informality in or excess of punishment. |
| "81 | Member or prosecutor not to confirm proceedings. |
| "83 | Responsibility of Presiding Officer. |
| "84 | Power of Court over address of prosecutor and accused. |
| "85 | Procedure on trial of accused persons together. |
| "87 | Sitting in closed Court. |
| ["87-A[Substituted by S.R.O. 83, dated 19.12.1970. ]| Court-Martial to be public.] [Substituted by S.R.O. 83, dated 19.12.1970. ] | |
| "90 | Suspension of trial |
| "91 | Proceedings on death or illness of the accused. |
| "92 | Death, retirement or absence of Presiding Officer. |
| "93 | Presence of members during trial. |
| "100 | Custody and inspection of proceedings. |
| "101 | Transmission of proceedings after finding. |
| "102 | Defending officer and friend of accused. |
| "110 | Disqualification of judge-advocate. |
| "111 | Powers and duties of judge-advocate. |
| "123 | Provisions as to finding of insanity. |
| "124 | Preservation of proceedings. |
| "125 | Right of person tried to copies of proceedings |
| "126 | Copy of proceedings not to be given in certain cases. |
| "127 | Loss of proceedings |
| "128 | Validity of irregular procedure in certain cases. |
| "129 | Offences of witnesses and others. |