Section 70 in The Maharashtra Universities Act, 1994
70. Powers of Tribunal to give proper reliefs and directions.
(1)On receipt of an appeal where the Tribunal, after giving reasonable opportunity to both parties of being heard, decides that the order of denial of appropriate admission to the appellant was in contravention of rules or was otherwise illegal or improper, the Tribunal may, set aside the decision of the university or management or any other competent authority, as the case may be, partially or fully, and direct the university or management or any other competent authority, as the case may be, to admit the appellant in the university or college or the institution in which the appellant has sought admission.(2)In case of an appeal challenging the validity of the rules, the Tribunal may, either annul or rescind the rules or may direct the university or the State Government, as the case may be, to amend or modify the rules in such manner as may be directed by the Tribunal.(3)Any direction issued by the Tribunal shall be communicated to both the parties in writing and shall complied with by the university or the management or the competent authority as the case may be, within the period specified in this direction.
