Section 19 in The Debts Recovery Tribunal (Procedure) Rules, 1993
19. Working hours of the Tribunal. - Except on [second Saturday of a month], Sundays and other public holidays, the offices of the Tribunal shall, subject to any 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.
