(1)[Denotes paragraph number.] The order convening the Court is read [orally translated] and [a copy thereof], is marked .................................signed by the presiding officer [judge-advocate] and attached to the proceedings.The charge-sheet and the summary of evidence are laid before the Court.[Instruction.-All documents relating to the Court, or the matters before it, which are intended to form part of the proceedings (such as an order respecting exigencies of the service or a letter answering any question referred to the convening officer) at whatever period of the trial they are received should be read in Open Court, marked so as to identify them, signed by the presiding officer (judge-advocate), and attached to the proceedings.]that The Court shall satisfy itself ................................. [Here insert Rank, Name and Unit.]is not available to serve owning to ................................ [Here insert reason.]waiting member takes his place as a member of the Court.The Court shall satisfy itself as provided by rules 49 and 50 of the Air Force Rules, 1969.
