(2)Where the authority empowered under sections 64, 65 and 66 decides to deal summarily with a charge against an officer, subordinate officer or warrant officer, he shall unless he dismisses the charge, or unless the accused has consented in writing to dispense with the attendance of the witnesses, hear the evidence in the presence of the accused and the accused shall have full liberty to cross-examine any witness against him, and to call any witness and make a statement in his defence, and such statement or a gist thereof shall be recorded and attached to the proceedings by the officer disposing the case summarily.
