Section 58(2) in The Maharashtra Universities Act, 1994
(2)The State Government shall, by notification in the Official Gazette, constitute one or more tribunals to be called University and College Tribunals, for adjudication of disputes or difference between the teachers and employees and the university, management of any affiliated college or recognized institution (other than managed and maintained by the State Government, Central Government or local authority) connected with, or arising out of, the matters specified in sub-section (1) of section 59.
