(6)If the accused pleads "guilty" to a charge in a charge-sheet, and the trial does not proceed as mentioned in sub-rule (1) of rule 62 with respect to the other charges in that charge-sheet the Court shall, subject to the directions of the convening officer, proceed to try the accused on the charges in the next charge-sheet before it proceeds as directed by sub-rules (3) and (4) of rule 62.
