123. Provisions relating to dissolution of courts-martial.

(1) A court-martial assembled under this Act shall be dissolved

(a) when the number of members comprising the court is after the commencement of a trial reduced below four;

(b) by the prolonged illness of the president, trial judge advocate or the accused;

(c) by the death of the president or the trial judge advocate;

(d) on the making of a report under sub-section (2) of section 143.

(2) Whenever a court-martial is dissolved by virtue of sub-section (1), the accused may be retired.