(1)Where the Commandant of the accused is of the opinion that the charge against an officer, subordinate officer or under officer is not of such a nature so as to warrant his trial by a Force Court, he may, after hearing the charge in accordance with sub-rule (1) of 47 order an abstract of evidence to be prepared in the case.(2)An abstract of evidence shall be prepared either by the Commandant or an officer detailed by him.(3)(a)The abstract of evidence, shall include -(i)signed statements of witnesses wherever available or a precis thereof; and(ii)copies of all documents intended to be produced at the trial.(b)where signed statements of any witnesses are not available, a precis of the evidence that the witnesses are likely to give shall be included.(4)A copy of the abstract of evidence shall be given by the officer making the same to the accused and the accused shall be given an opportunity to make a statement if he so desires, after he has been cautioned in the manner laid down in sub-rule (3) of rule 49 :Provided that the accused shall be given such time as may be reasonable in the circumstances but in no case less than twenty-four hours after receiving the abstract of evidence to make his statement.
