Section 32(8) in The Multi-State Co-Operative Societies Rules, 2002
(8)The appellate authority shall on the basis of the enquiry conducted and with reference to the records examined, pass such order on the appeal as may deem just and reasonable:[Provided that the Appellate Authority shall pass such order within a period of [360 days] [ Inserted by G.S.R. 717(E), dated 12.11.2007 (w.e.f. 15.11.2007).] except in the cases where there is any order, stay or restraint or injunction from any competent Court.]
