Section 69B(2) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(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, termination of services or reduction in rank, as the case may be:Provided that, where such order was made before the date of coming into force of the Maharashtra Agricultural Universities (Krishi Vidyapeeths) (Amendment) Act, 2003 such appeal may be made if the period of thirty days from the date of receipt of such order has not expired.
