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State of Madhya Pradesh - Section

Section 346 in Criminal Courts - Rules and Orders

346.

(1)A copy of the judgement or final order in all cases in which Commissioned Officers have been tried by Civil Courts for criminal offences should be supplied to the Secretary to the Government of India, Ministry of Defence (Army Branch), New Delhi.
(2)A Court should make a prompt report of conviction of any army officer mentioned in column (1) to the officer mentioned in column (2) of the following table:-
Officer convicted Officer to whom the conviction to be reported
(1) (2)
(1) A Non-Commissioned Officer Brigade Commander.
(2) An Indian Warrant Officer Brigade Commander.
(3) An Indian Commissioned Officer His Excellency the Governor-General.
(4) A Viceroy's Commissioned Officer His Excellency the Commander-in-Chief.
[Instruction Nos. 400 and 401 of the Instructions by His Excellency the Commander-in-Chief issued under the Regulations for the Army in India, Provisional Issue 1st July 1937].