Section 24(1) in Chhattisgarh State Co-operative Tribunal Regulations, 2016
(1)The Chairman, members of the Tribunal and officers and staff of the Tribunal shall observe all such public and general holidays as are prescribed by the High Court of Chhattisgarh, for the observance. However, there shall only be two closed Saturdays for the Tribunal and its office, as have been notified by the High Court as closed Saturdays for the High Court and its registry. In addition to this, the Tribunal shall observe all such local holidays or any other holiday declared by the Government or local authority from time to time.
