Section 70(2) in The National Security Guard Rules, 1987
(2)If the Court upholds the objection, it shall either amend the charge if permissible under rule 54 or adjourn and report to the convening officer; Provided that if there is another charge or another charge-sheet before the Court, the Court may, before adjourning under this rule, proceed with the trial of such other charge or other charge-sheet.
