When the person to be summoned is an officer of the Army or Air Force the process-server who is to serve the summons should take it under cover to the officer in command of the regiment or detachment with which the person to be served may be serving and apply for his assistance. With the assistance so obtained, the process-server should serve the process and make his return direct to tire Court.Note. - An officer may also be summoned, if the Court thinks fit, by letter as provided by Order V, Rule 30, and Order XVI, Rule 8.
