(1)If a Coast Guard Court after the commencement of a trial is reduced below the minimum number of officers required by this Act, it shall be dissolved.(2)If, on account of the illness of the Law Officer of the accused before the finding, it is impossible to continue the trial, a Coast Guard Court shall be dissolved.(3)The convening authority of a Coast Guard Court may dissolve the same if it considers that the exigencies of the service or necessities of discipline render it impossible or inexpedient to continue the said Coast Guard Court.(4)Where a Coast Guard Court is dissolved under this section, the accused may be tried again.
