(1)(a)A petition, by a person who is still a member of the Force shall be submitted through his Commandant.(b)A petition, by a person who has ceased to be a member of the Force shall be submitted to the Commandant of the unit in which the trial was held.(2)An officer to whom a petition is submitted or to whom a petition has been forwarded shall forward it to the next superior authority within a period of one month alongwith his recommendations:Provided that an officer may not forward a petition if he is competent to give the redress asked for and decides to do so.(3)An officer receiving a petition may send it to the Chief Law Officer or a Law Officer nominated by him, for advice.Chapter-XV Courts of Inquiry
