Section 49(5) in The Chit Fund (Manipur) Rules, 1994
(5)The Registrar or his nominee may not ordinarily grant more than two adjournment to each party to the dispute at his request. The Registrar or his nominee may, however, at his discretion grant such further adjournments on payment of such costs to the other side and fees to the Registrar or his nominees as the Registrar or his nominee, as the case may be, may direct.
