17. Powers of the Tribunal on appeal under section 15.-The Tribunal, while hearing and deciding an appeal under section 15, shall have the power¬-
(a)to order production of documents or exhibits connected with the proceedings before the Court-Martial;(b)to order the attendance of the witnesses;(c)to receive evidence;(d)to obtain reports from Court-Martial;(e)order reference of any question for enquiry;(f)appoint a person with special expert knowledge to act as an assessor; and(g)to determine any question which is necessary to be determined in order to do justice in the case.
