(2)It shall be the duty of the convening officer to ascertain whether an accused person desires to have a defending officer assigned to represent him at his trial and, if he does so desire, the convening officer shall use his best endeavours to ensure that the accused shall be so represented by suitable officer. If owning to service exigencies or for any other reason, there shall in the opinion of the convening officer be no such officer available for the purpose the convening officer shall give a written notice to the presiding officer of the Court-Martial, and such notice shall be attached to the proceedings.
