Section 15 in The Himachal Pradesh Administrative Tribunal (Procedure) Rules, 2015
15. Calendar of cases.
(1)Each Bench shall draw up a calendar for the hearing of transferred cases and, as far as possible, hear and decide the cases according to the calendar.(2)Every application shall be heard and decided as far as possible, within six months from the date of its registration.(3)The Tribunal shall have the power to decline an adjournment and also to limit the time for oral arguments.
