(2)(a)In any other case he may either himself convene a court or if he considers that a higher type of court should be convened and he is not empowered to convene such a court, forward the case to the appropriate superior authority with recommendation that such court may be convened.(b)The superior authority on receiving the case may exercise any of the powers given in sub-rule (1) of this rule:Provided that the superior authority before convening a general Assam Rifles Court or a petty Assam Rifles Court shall take the advice of the Chief Law Officer or a Law Officer (designated for this purpose by Chief Law Officer).Provided further that the superior authority while convening a court may reframe the charge sheet on which the accused is to be tried.
