- [The hours of work in the office of Civil Courts shall ordinarily be from 10 a.m. to 5 p.m. with a recess from 1-30 p.m. to 2 p.m. for the staff attached to the Court and also those working in the offices :[Provided that the Presiding Officer of a Court may fix different hours for recess for any official or officials of that Court to avoid dislocation of work.] [Substituted by Notification No. 18/VIII-D-20, dated 8-8-1977 (w.e.f. 1-4-1978).]
