146. Adjournment of examination for orders of Tribunal.
- Where on an examination held before the person or authority appointed by the Tribunal such person or authority is of the opinion that the examination is being unduly or unnecessarily protracted or for any other sufficient cause he is of the opinion that the examination should be held before the Tribunal such person or authority may adjourn the examination of any person or any part of the examination to be held before the Tribunal and submit his report to the Tribunal and the Tribunal may thereupon hold the examination itself or pass such orders as it may think fit.
