LexSection 88 — Superior military authority.
The Army Act, 1950
For the purpose of sections 86 and 87, a "superior military authority " means-- (a) in the case of punishments awarded by a commanding officer, any officer superior in command to such commanding officer; (b) in the case of punishments awarded by any other authority, the Central Government, 1 [the Chief of the Army Staff] or other officer specified by 1 [the Chief of the Army Staff].Open in Lexace · Ask the AI about this section