Section 69(3) in The National Security Guard Rules, 1987
(3)When the Court reports to the convening officer under this rule, the convening officer shall :-(a)if he approves the decision of the Court to allow the plea, dissolve the Court;(b)if he disapproves the decision of the Court either;-(i)refer the matter back to the Court and direct them to proceed with the trial; or(ii)convene a fresh Court to try the accused.
