Section 68(5) in Haryana Value Added Tax Rules, 2003
(5)When an appeal is preferred to the Tribunal by any person under sub-rule (4), it shall be heard and decided by the full-member Tribunal and if a prayer is made by the appellant for stay of operation of the order appealed against, the Tribunal may after hearing the State representative pass such order as it may deem fit and if a stay is granted, the appeal shall be heard and decided within a period of sixty days from the date of the order granting the stay.
