Section 49(5) in The Orissa Chit Funds Rules, 1985
(5)The Registrar or his nominee may not ordinarily grant more than two adjournments to each party to the dispute at his request. The Registrar or his nominee may, however, at his discretion grant such further adjournments on payment of such cost's to the other side and such fees to the Registrar or his nominee as the Registrar or his nominee, as the case may be, may direct.
