Section 20 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
20. Adjournment.
(1)The Tribunal may, on such terms as it thinks fit and at any stage adjourn the hearing of the appeals or applications on its own accord by mentioning in the open court or on an oral request or by an affidavit filed by the petitioner or the respondent.(2)An application for adjournment shall be presented with an affidavit by the party or a person who is well acquainted with the facts of the case.(3)Each application for an adjournment shall be stamped with the court fee of Rupees one hundred only and copies of the applications shall also be given to the other party.
