Section 136(4) in The West Bengal Co-Operative Societies Act, 1983
(4)An appeal referred to in sub-section (1) shall be decided by the appellate authority (other than the Co-operative Tribunal) within six months from the date of its presentation :Provided that if the appellate authority fails to decide an appeal within the aforesaid period , it shall submit a report to the State Government before the expiry of the said period, stating reasons for its failure, and the State Government may allow it such further time as it thinks fit for decision of such appeal.
