(1)Where a Law Officer has been named to act on the court, he shall,-(a)give his opinion on any question of law relating to the charge or trial whenever so required by the court, prosecutor or the accused;(b)inform the court of any irregularity or other infirmity in the proceedings;(c)inform the convening officer and the court of any infirmity or defect in the charge or in the constitution of the court;(d)sum up the evidence and give his opinion on any question of law, before the Court proceeds to deliberate upon its findings.(2)It shall be the duty of the Law Officer to ensure that the accused does not suffer any disadvantage in consequence of his position as such, or because of ignorance or incapacity to examine or cross-examine witnesses, or otherwise and for this purpose the Law Officer may, with the permission of the court, call witnesses and put questions to them which appear to him to be necessary or desirable to elicit the truth.(3)In the discharge of his duties, the Law Officer shall maintain an attitude of strict impartiality.(4)Where any opinion has been given by the Law Officer to the court on any matter before it, it may be entered in the proceedings, if the Law Officer or the court desires it to be entered.(5)The Law Officer shall represent the Chief Law Officer at a Force Court.
