121. Transaction of Judicial business in five terms.
- Unless otherwise ordered by the Chief Justice, there shall be five terms in each Calendar year for the transaction of Judicial work by the Court viz.. two terms between the re-opening after the Winter Holidays and the commencement of the Summer Vacation; two terms between the re-opening after the Summer vacation and commencement of the Diwali vacation and one term between the re-opening after the Diwali Vacation and the commencement of the Winter Holidays. The duration of each term shall be in the discretion of the Chief Justice.
