Section 6 in Bihar Employees Insurance Courts Rules, 1952
6. Fixing of time of sitting, etc., where there is one Court for two or more local areas.
(1)Where one Court is constituted for two or more local areas, the Court shall, subject to the approval of the Government of Bihar, appoint the time at which the Court shall sit in respect of each local area or in respect of any class of proceedings under the Act.(2)A notice of the time appointed under sub-rule (1) shall be published in such manner as the Government of Bihar may, from time to time, direct.
