(1)A judgment shall be delivered within a reasonable time after the close of the case which shall, in no case, exceed one month and in case judgment is not pronounced on the appointed date the Presiding Officer shall assign cogent reasons for not pronouncing judgment on that date. The date for pronouncing a judgment shall not be postponed more than once.(2)Completed cases to be decided by officer before proceeding on transfer.-After the receipt of the transfer order, a Presiding Officer may pronounce judgments only in those cases which arguments have been heard and completed and the date of delivery of judgment, already fixed, falls in between the period of his receiving the order of transfer and handing over the charge.
