Section 270(1) in Criminal Rules of Practice and Circular Orders, 1990
(1)An Officer or Soldier required to attend a Court in his Official capacity should appear in uniForm, with sword or side arms. Attendance in official capacity includes attendance :(a)as witnesses when evidence has to be given of matters which come under the cognizance of the Officer or Soldier in his Military capacity ;(b)as an Officer for the purpose of watching a case on behalf of a Soldier or Soldiers under his command.
