Section 15 in Rajasthan Opium Smoking Prohibition Act, 1950
15. Adjournment of cases by Chief Ministerial Officer.
- When the presiding Judge, of any Court is absent and no other Judge of an equal, superior or inferior grade is functioning at the headquarters of such Court, or, if functioning, is also absent, the Chief Ministerial Officer of the Court shall possess the power of adjourning, from time to time, the hearing of any suit or other proceeding, and fix a day for the further hearing thereof.
