Section 10B(5) in Industrial Disputes (Punjab) Rules, 1958
(5)The Labour Court or Tribunal, as the case may be, shall not ordinarily grant an adjournment for a period exceeding a week at a time nor more than three adjournments in all at the instance of any one of the parties to the dispute :Provided that the Labour Court or Tribunal, as the case may be, may for reasons to be recorded in writing, grant an adjournment exceeding a week or more than three adjournments at the substance of any one of the parties to the dispute.
