43. Convening of general and district Court-Martial .- [(1) An officer before convening a general or district Court-Martial shall first satisfy himself that the charges to be tried by the Court-Martial are for offences within the meaning of the Act, and framed in accordance with law, and that evidence justifies a trial on those charges he may amend the charges if he deems fit, and if not so satisfied order release of the accused, or refer the case to superior authority.]
(2)He shall also satisfy himself that the case is a proper one to be tried by the description of Court-Martial he proposes to convene.(3)The officer convening a Court-Martial shall appoint or detail the officers to form the Court, and may also appoint or detail such waiting officers as he thinks expedient. He may also, where he considers the services of an interpreter to be necessary, appoint or detail an interpreter to the Court.(4)[ After the convening officer has appointed or detailed the officer to form a Court-Martial under sub-rule (3), convening order of the Court-Martial and endorsement on the charge-sheet for trial of the accused by Court-Martial may either be signed by convening officer or by a staff officer on his behalf. The charge-sheet on which the accused to be tried, the summary of evidence and the convening order for assembly of Court-Martial shall then be sent to the senior officer of Court-Martial and the judge-advocate, if appointed.] [Substituted by S.R.O. 127, dated 27.7.1995. ]
