Section 338(6) in Criminal Courts - Rules and Orders
(6)In these rules "competent military authority" means the Brigade Commander, "competent naval authority" means the Flag Officer Commanding, Royal Indian Navy, or the Hag Officer, Bombay, or the Commodore, Bay of Bengal and "competent air force authority" means the Air Officer Commanding, Indian Command, or any Group Commander, Air Common South-East Asia of India Command.[Government of India, Legal Department, Notification No. F-235-45-C and G (Judicial), dated the 20th June 1945].
