Section 103(5) in West Bengal Co-operative Societies Act, 2006
(5)(a)A dispute filed before the Registrar under sub-section (2) and before the officer authorised to exercise the power of Registrar under sub-section (3) shall be decided within six months from the date of receipt thereof by the arbitrator or the board of arbitrators or the forum of arbitrators, as the case may be.(b)If the dispute is not decided within the period specified in clause (a), the arbitrator, the board of arbitrators or the forum of arbitrators, as the case may be, shall submit a report to the Registrar stating reasons for such failure and applying for further period to be specified by him or it at least fifteen days before the expiry of the period and the Registrar may allow further time not exceeding six months for disposal of the dispute :Provided that where the dispute is being decided by the Registrar, he shall record the reasons in writing for extension of the period for disposal of dispute not exceeding six months.(c)The dispute shall be decided within the time as extended under clause (b). If the dispute is not decided within the period of twelve months, the arbitrator, the board of arbitrators, or the forum of arbitrators, as the case may be, shall submit report stating reason with the case record before the appointing authority for appropriate orders.
