Section 41 in The Customs and Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982
41. Orders and directions in certain cases.
- The Tribunal may make such orders or give such directions as may be necessary or expedient to give effect or in relation to its orders or to prevent abuse of its process or to secure the ends of justice.[42. Working hours of officer of the Tribunal. - Except on Saturdays, Sundays and other public holidays, the offices of the Tribunal shall subject to any order made by the President, be open daily from 9.30 A.M. to 6.00 P.M. ; but no work, unless of urgent nature, shall be admitted after 5.30 P.M.] [Substituted by CEGAT Order No. 23/86 (Tech.), dated 14th November, 1986.]
