Section 136 in The West Bengal Co-Operative Societies Act, 1983
136. Appeal. -
(1)An appeal shall lie from an order shown in column 2, to the authority shown in column 3, and within the period shown in column 4, of the Third Schedule to this Act.(2)The provisions of the Limitation Act, 1963 shall not apply to an appeal referred in sub-section (1).(3)Save as provided in this Act or the rules, no appeal shall lie against an order, decision or award made under this Act.(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.
