Section 790(i) in Criminal Courts - Rules and Orders
(i)Notification No. 9880-1115-28/60. - Notwithstanding any thing contained in the Rules and Orders (Civil) or Rules, and Orders (Criminal) or in any other previous orders the hours of work in every judicial office Civil of Criminal shall with immediate effect, and until further orders, be from 10-30 p.m. to 5 p.m. with a break of half an hour from 2 p.m. and 2-30 p.m. and a full holiday of second Saturday in a month.
