Section 60 in The Maharashtra Universities Act, 1994
60. General powers and procedure of Tribunal.
(1)For the purposes of admission, hearing and disposal of appeals, the Tribunal shall have the same power as are vested in an appellate court under the Code of Civil Procedure, 1908, and shall also have the power to stay the operation of any order against, which an appeal is made, on such condition as it may think fit to impose and such other powers as are conferred on it by or under this Act.(2)The Presiding Officer of the Tribunal shall decide the procedure to be followed by the Tribunal for the disposal of its business including the place or places at which and the hours during which it shall hold its sittings.(3)Every appeal shall be decided as expeditiously as possible. In every case, endeavour shall be made by the Tribunal to decide an appeal within three months from the date on which it is received by the Tribunal. If the Tribunal is unable to dispose of any appeal within this period, it shall put on its record the reasons therefor.
