Section 22 in Bihar Public Works Contracts Disputes Arbitration Tribunal Regulations, 2009
22. Adjournments.
- The Tribunal or the Bench hearing the case may, if sufficient cause is shown at any stage of the proceedings, grant time to the parties or to any of them and may, from time to time, adjourn the hearing of the case, subject to Section 9(4) of the Act.In every such case, the Tribunal shall fix a day for the further hearing of the case and may make such order as it thinks fit with respect to the costs occasioned by the adjournment.
