28. [ Action by officer having power to convene a general Court-Martial
.-An officer having power to convene a general Court-Martial to whom application for the convening of a Court-Martial is made, or to whom a case is referred under the provisions of clause (b) of sub-rule (1) of rule 25, or of clause (b) of rule 27, may, at his discretion,-(a)return the case to the Commanding Officer or other officer exercising the powers of a Commanding Officer authorising such officer in writing to dismiss the charge or dispose of the case summarily; or(b)deal with the case summarily, as provided in rule 31; or(c)order the assembly of a Court-Martial for the trial of the accused person; or(d)refer the case to a superior authority.]
