(1)The accused, before pleading to the charge, may offer a plea regarding the jurisdiction of the court, and in such a case-(a)the accused may adduce evidence in support of the plea and the prosecutor may adduce evidence in answer thereto, and(b)the prosecutor may address the court in answer to the plea and the accused may reply to the prosecutor's address.(2)If the court allows the plea it shall record its decision, and the reasons for it, and report it to the convening authority and adjourn.(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 plea, dissolve the court;(b)if it 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,
