Section 10(3) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(3)Every appeal shall be decided as expeditiously as possible. In every case, endeavour shall be made by the Tribunal to decide an appeal within three months from the date on which it is received by the Tribunal. If the Tribunal is unable to dispose of any appeal within this period, it shall put on its record the reasons therefor.
