Section 69A in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
69A. University and College Tribunal.
(1)There shall be one or more Agricultural Universities and College Tribunal for one or more universities in the State of Maharashtra 'for adjudication of disputes between the employees of the Universities and their respective university and between the employees of the affiliated colleges or recognized institutions and their respective managements, with regard to the matters specified in sub-section (1) of section 69B.(2)The State Government shall by notification in the Official Gazette, cow one or more Tribunals to be called the "Agricultural University and College Tribunala" for adjudication of disputes or difference between the teachers and employees and university, management of any affiliated colleges or recognized institutions connected with, or arising out of the matters specified in sub-section (1) of section 69B.(3)A Tribunal shall consist of one person only, to be appointed by the State Government.(4)A person shall not be qualified for appointment as a Presiding Officer of a Tribunal, unless,-(a)he is or has been a Judge of High Court; or(b)he is qualified to be appointed as Judge of the High Court:Provided that, a person to be appointed under this clause shall be from amongst the panel of three persons recommended by the Chief Justice of the High Court of Judicature at Bombay.(5)The appointment of a person as a Presiding Officer of a Tribunal shall be on a full time basis and for such period or periods not exceeding three years in the aggregate, as the State Government may, from time to time, in each case decide.(6)The remuneration and other conditions of service of the Presiding Officer shall be as determined by the State Government.(7)The concerned University shall make available to a Tribunal such Ministerial staff as may be necessary for the discharge of its functions under this Act.(8)All expenditure on account of the remuneration, pension, provident fund contribution, leave allowance and other allowances and facilities which may be admissible to the Presiding Officer and the staff placed at his disposal, shall be met from the fund constituted under section 51, by the concerned University:Provided that, where a common Tribunal is constituted for more than one University, such expenditure shall be borne by the concerned Universities proportionately.(9)If any vacancy, other than a temporary vacancy, occurs in the office of the Presiding Officer of the Tribunal, the State Government shall, as soon as may be possible but in any case within three months appoint another qualified person to fill the vacancy. Any proceedings pending before the former Presiding Officer may be continued and disposed of by his successor from the stage at which they were, when the vacancy occurred.
