It should be noted that the rules reproduced in Rule 338 do not govern persons subject to the Indian Army Act (VIII of 1911) or the Indian Air Force Act (XIV of 1932) since in those two Acts (Sections 69 and 70 of the Indian Army Act and Sections 79 and 80 of the Indian Air Force Act) a specific authority has been empowered to decide whether in case of dual jurisdiction proceedings should be instituted before a Criminal Court or a Court-martial.
