27. [ Action by officer having power to convene a district Court-Martial
.-An officer having power to convene a district Court-Martial to whom an 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 may, at his discretion,-(a)authorise in writing the commanding officer or other officer exercising the powers of a commanding officer to dismiss the charge or dispose of the case summarily, or(b)refer the case to a superior authority, or(c)order the assembly of a district Court-Martial for the trial of the accused person.]
