Section 19A(9) in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
(9)The Central Appellate Authority or the State Appellate Authority shall dispose of the appeal by passing a speaking order in writing and issue under the seal of the Central Appellate Authority or the State Appellate Authority duly authenticated by the officer authorised by the Central Appellate Authority or the State Appellate Authority for this purpose within a period of sixty days from the date of receipt of the appeal].
