Section 20 in The Rajasthan Small Causes Courts Ordinance, 1950
20. Adjournment of cases by chief ministerial officer.
- When the Judge of a Court of Small Causes is absent and in Additional Judge has not been appointed or having been appointed, is also absent, the Registrar or other chief ministerial officer of the Court may exercise, from time to time, the power which the Court possesses of adjourning the hearing of any suit or other proceedings, and fix a day for the further hearing thereof.
