164. Application of rules .-The foregoing rules, namely rules 22 (hearing of charge), 23 (procedure for taking down the summary of evidence), 24 (remand of accused), [* * *], 27 (delay report), 33 (rights of accused to prepare defence), 34 (warning of accused for trial), 36 (suspension of rules on grounds of military exigencies or the necessities of discipline), 38 (adjournment for insufficient number of officers), 49 (objection by accused to charge), 51 (special plea to the jurisdiction), 52 (general plea of "Guilty" or "Not Guilty"), 53 (plea in bar), 54 (procedure after plea of "Guilty"), 55 (withdrawal of plea of "Not Guilty"), 61 (consideration of finding), 62 (form, record and announcement of finding), 64 (procedure on conviction), 65 (sentence), 66 (recommendation of mercy), 67 (announcement of sentence), 71 (promulgation), 72 (mitigation of sentence on partial confirmation), 73 (confirmation notwithstanding informality in, or excess of, punishment), 84 (member or prosecutor not to confirm proceedings), 76 (responsibility of presiding officer), 77 (power of Court over address of prosecutor and accused), 78 (procedure on trial of accused persons together), 80 (sitting in closed Court), [80-A (Courts-Martial to the public)] [ Added by S.R.O. 17(E), dated 6.12.1993.], 84 (proceedings on death or illness of accused), 85 (death, retirement or absence of presiding officer), 86 (presence throughout of all members of the Court), 94 (transmission of proceedings after finding), 95 (defending officer and friend of accused), [96 (counsel allowed in certain general and district Courts-Martial), 97 (requirement for appearance of counsel), 98 (counsel for prosecution), 99 (counsel for accused), 100 (general rules as to counsel), 101 (qualification of counsel)] [ Added by S.R.O. 17(E), dated 6.12.1993.], 102 (disqualification of Judge-Advocate), 103 (invalidity in the appointment of Judge-Advocate), 104 (substitute on death, illness or absence of Judge-Advocate), 105 (powers and duties of Judge-Advocate), 145 (finding of insanity), 146 (preservation of proceedings), 147 (right of person tried to copies of proceedings), 148 (loss of proceedings), 149 (validity of irregular procedure in certain cases), shall, so far as practicable, apply as if a summary general Court-Martial were a district Court-Martial.
