Section 59(2) in The Maharashtra Universities Act, 1994
(2)Such appeal shall be made by the employee to the Tribunal within thirty days from the date of receipt by him of the order of dismissal, removal, otherwise termination of services, or reduction in rank, as the case may be:Provided that, where such order was made before that date of commencement of this Act, such appeal may be made if the period of thirty days from the date of receipt of such order has not expired.
