LexSection 129 — Transmission of proceedings of Summary Force Court.
The Indo-Tibetan Border Police Force Act, 1992
The proceedings of every Summary Force Court shall, without delay be forwarded to the officer not below the rank of Additional Deputy Inspector-General within whose command the trial was held, or to the prescribed officer, and such officer, or the Director-General or any officer empowered by him in this behalf may, for reasons based on the merits of the case, but not on merely technical grounds, set aside the proceedings, or reduce the sentence to any other sentence which the Court might have passed.Open in Lexace · Ask the AI about this section