Section 7(8) in West Bengal Maintenance and Welfare of Parents and Senior Citizens Rules, 2008
(8)The Tribunal, on such terms as it deems fit and proper at any stage of the proceeding, may adjourn the hearing of the application and the reason or the adjournment of hearing shall be recorded in writing by the Presiding Officer :Provided that the adjournment during the course of hearing of the application for the maintenance shall be granted only in the circumstances that are beyond the control of the human being :Provided further that no proceeding shall be adjourned more than twice in any circumstance.
