42H. [ Pending Appeals Before Grievances Committees, Etc., to be Transferred to Tribunal. [Inserted by Maharashtra 1 of 1978, S. 3.]
- All appeals of employees relating to the matters specified in section 422 which may be pending on the date of commencement of the Maharashtra Universities (Second Amendment) Act, 1977, before any Grievances Committee or other Committee or officer appointed by or under the authority of the University, shall be transferred to the Tribunal as soon as it is constituted. The Tribunal shall hear and dispose of every such appeal as if it were made under section 42B, provided that the prescribed fee of fifty rupees is paid by the employee within one month of the receipt of a notice given to him by the Tribunal for that purpose.]CHAFFER VII Affiliation and Recognition
