Section 13 in The U.P. Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) (Appellate Authority Procedure) Rules, 2013
13. Calendar of case.
(1)Every petition shall be heard and decided, as far as possible within six months from the date of its registration.(2)The Appellate Authority shall have the power to decline an adjournment and also to limit the time for oral arguments.
