(3)When the court reports to the convening authority under this rule, the convening authority shall-(a)if it approves the decision of the court to allow the objection-(i)dissolve the court; or(ii)where there is another charge or another charge sheet before the court to which the objection does not relate and which the court has not tried, direct the court to proceed with the trial of the accused on such other charge or charge sheet only; or(iii)amend the charge to which the objection relates if permissible under rule 77 and direct the court to try it as amended.(b)if it disapproves the decision of the court to allow the objection-(i)direct the court to try the charge, or(ii)convene a fresh court to try the accused.
