(ii)When an advocate is prevented from attending the Court for a period exceeding one day by reason of illness or other sufficient cause, he shall, for the purpose, send an intimation, either in writing to the Registrar General or through online application system, available on the website of the High Court, before 1.30 p.m. only, 24 hours (one working day) in advance, for being processed. The Administrative Judge may, grant leave for such period not exceeding one week as he may deem proper or may refuse such leave. The cases in which such advocate is the only advocate representing the party shall stand adjourned during the period of leave. Such cases shall however, retain their place on the Daily Board with the necessary note as to the date to which such cases are adjourned.
