(1)Not later than the 15th November in each year each Sessions Judge should fix the number of sessions to be held during the calendar year following and the dates on which they are to begin. The number of sessions to be held and the time allowed for their disposal should be regulated for each revenue district or subdivisions, as the case may be, by the average number and duration of trials. It is important that sessions should be held as frequently as possible, regard being had to the due performance of the other duties of the officer concerned. The arrangements made should be immediately reported to the Registrar, High Courts of Judicature at Nagpur, for approval and when approved should not be departed from without the express sanction of the High Court. Short adjournments to secure attendance of absent witnesses may, however, be given without any such sanction.(2)A consolidated list of the dates fixed for holding sessions will be published in the Central Provinces and Berar Gazette as early as possible in December each year.
