Section 107 in The National Security Guard Rules, 1987
107. Continuity of trial and adjournment of Court.
(1)When the Court is once assembled and the accused has been arraigned, the Court shall continue the trial from day to day in accordance with these rules unless it appears to the court that an adjournment is necessary for the ends of justice or that such continuance is impracticable.(2)(a)A Court may from time to time adjourn its proceedings and meet at such a place as may be convenient, and(b)Wherever necessary, visit the scene of occurrence.(3)The senior officer on the spot may also for exigencies of service adjourn or prolong the adjournment of the court.(4)A Court in the absence of a Judge Attorney (if one has been appointed for that Court) shall not proceed. And shall adjourn.(5)If the time to which an adjournment is made is not specified, the adjournment shall be until further orders from the proper Security Guard Authority; and, if the place to which and adjournment is made is not specified, the adjournment shall be to the same place or to such other place as may be specified in further orders from the proper Security Guard Authority.
