Section 10(8) in Maharashtra Division Level Police Complaint Authority (Administration and Procedure) Regulations, 2018
(8)Where an adjournment is granted on the plea of a respondent officer for reasons of performance of unavoidable official duty, the hearing may be held on the next working day :Provided that, the Authority shall not grant more than three adjournments to a Respondent Officer, during the pendency of a complaint against him.
