Section 69C(3) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(3)The Tribunal shall decide as expeditiously as possible every case, and an endeavour shall be made by the Tribunal to decide an appeal within three months from the date of filing of such appeal before the Tribunal. The Tribunal shall, if it is unable to dispose of any appeal within the period of three months, it shall put on its record the reasons for the delay in such disposal.
