Section 219(2) in Criminal Courts - Rules and Orders
(2)If the Court of Session at the conclusion of an exceptionally lengthy trial desires in exempt the jurors from liability to serve in circumstances not covered by Section 330 of the Code it may make a reference to the Registrar of the High Court recommending that such jurors be exempted under clause (1) of Section 320 of the Code.(For the list of exemptions granted by the Provincial Government see the Appendix to this Chapter).
