Section 108 in The Orissa Co-operative Societies Rules, 1965
108. Adjournment of sale.
- The Principal Officer of the area or the Sale Officer, may, in his discretion, adjourn the sale to a specified day and our, recording his reasons for such adjournments. Where a sale is so adjourned for a longer period that 15 days or where there is a serious of short adjournments each less than fifteen days, which taken together in the aggregate amount to more than 15 days a fresh proclamation under Clause (1) of Rule 106 shall be made, unless, the defaulter consents to waive it in writing in presence of two witnesses.
