Section 10B(8) in Industrial Disputes (Punjab) Rules, 1958
(8)The Labour Court or Tribunal, as the case may be, shall not ordinarily grant an adjournment for a period exceeding one week at a time, but in any case, not more than three adjournments at the instance of the parties to the dispute :Provided that the Labour Court or Tribunal, as the case may be, may for reasons to be recorded in writing, grant an adjournment for a period exceeding one week at a time.
