Section 102(3) in The National Security Guard Rules, 1987
(3)(a)When a Court has rejected a plea to the jurisdiction of the Court or a plea in bar of trial or has overruled an objection to a charge; it shall not be necessary for the confirming authority to approve specifically the decision of the court, but its approval shall be implied from its confirming the finding on the charge to which the plea or objection relates.(b)Where it disapproves the decision of the court to reject the plea or to over-rule the objection it shall withhold confirmation of the finding on the charge to which the plea or objection relates.
