Section 10B(8) in The Orissa Industrial Disputes Rules, 1959
(8)The Labour Court or Tribunal shall not ordinarily grant an adjournment for a period exceeding a week at a time but in any case not more than three adjournments in all at the instance of the parties to the dispute :Provided that the Labour Court or Tribunal for reasons to be recorded in writing grant an adjournment exceeding a week at a time but in any case not more than three adjournments in all at the instance of any one of the parties to the dispute.
