Section 23 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
23. Working hours of the Appellate Tribunal.
(1)Except on Saturday, Sundays and other public holidays, the officers of the Appellate Tribunal shall, subject to any other order made by the Presiding Officer, remain open daily from 10 a.m. to 6.00 p.m. but no work, unless of an urgent nature, shall be admitted after 4.30 p.m. on any working day.(2)The sitting hours of the Appellate Tribunal shall ordinarily be from 10.30 a.m. and 1.00 p.m. and 2.00 p.m. to 5.00 p.m. subject to any order made by the Presiding Officer.
