Section 71(3) in The National Security Guard Rules, 1987
(3)When a 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,(i)dissolve the Court; or(ii)where there is another charge or another charge-sheet before the court, to which the plea does not relate and which the Court has not tried, direct the Court to proceed with the trial of such other charge or charge sheet only.(b)If he disapproves the decision of the Court to allow the plea :-(i)direct the Court to try the charge; or(ii)where there is another charge or another charge-sheet before the Court, to which the plea does not relate and which the Court has not tried, direct the Court to proceed with the trial of such other charge or charge-sheet only; or(iii)convene a fresh Court to try the accused.
