Section 193 in The Railway Protection Force Rules, 1987
193. Adjournment.
-193.1The proceedings of the trail shall be held as expeditiously as possible and inparticular when the witness has once begun the same shall be continued from day today until all the witness in attendance have been examined unless it appears to the Security Court that an adjournment is necessary for the end of justice or that suchcontinuance is impracticable.193.2If the Security Court after taking cognizance of an offence commencement oftrial, find necessary or advisable to postpone the commencement of or adjourn anyinquiry or trial, it may from time to time, for reasons to be recorded, postpone oradjourn the same on such terms as it may thinks fit, for such time as it considersreasonable, and may by a warrant remand the accused if in custody.Provided that when witness are in attendance, no adjournment orpostponement shall be granted without examining them except for special treasons tobe recorded in writing.
