- The Tribunal may on such terms as it thinks fit, at any stage adjourn the hearing of any appeal or application for reference. An application for adjournment shall ordinarily be presented in person or through his representative before the Tribunal, where the party other than the State Government sends the application by post or otherwise, he shall make his own arrangements for obtaining intimation of date of adjournment at his own cost by enclosing postage stamp of reply paid telegram voucher.
