10. [ Daily sittings of Judges. [Substituted by Notification No. 270/VII-Nyaya-2-2017-77G)-2017, dated 4.8.2017]
- The daily sittings of Civil Courts for judicial work shall ordinarily extend from 10.30 a.m. to 4.30 p.m., with a recess from 1.30 p.m. to 2.00 p.m. and Judicial Officers shall so arrange the business of their Courts as to supply work for that time :Provided that a sitting may be prolonged by half an hour for the purposes of bringing to a conclusion the examination of a witness, the hearing of an argument, or any other proceeding which, in the opinion of the Judge, should not be or cannot be conveniently interrupted.Deleted.Deleted.There shall be no departure from this rule, except for special reasons of urgency, which must be recorded in the register of daily sittings.]
