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Union of India - Section

Section 126 in The Assam Rifles Rules, 2010

126. Presence of all members of court.

(1)All members of the court shall remain present during the trial of an accused; any member of a court who has been absent while any part of the evidence on the trial of an accused person is taken, shall take no further part in the trial of that person, but the court will not be affected unless it is reduced below the legal minimum.
(2)Any officer shall not be added to the court after the accused has been arraigned.