(1)Every charge against a person subject to the Act shall be heard by the Commandant in the presence of the accused and the proceedings shall be reduced to writing in the form set out in Appendix-V, and the accused shall have full liberty to cross-examine any witness against him, and to call such witness and make such statement as may be necessary for his defence:Provided that where the charge against the accused arises as a result of investigation by a court of inquiry, wherein the provisions of sub-rule (8) of rule 183 have been complied with in respect of that accused, the Commandant may dispense with the procedure in sub-rule (1).
