Section 58 in The Maharashtra Universities Act, 1994
58. University and College Tribunal.
(1)Subject to the provisions of section 66 there shall be one or more university and college Tribunals for [one or more universities] [These words were substituted for the words 'every university' by Maharashtra 55 of 2000, section 41.] 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 college or recognised institutions and their respective managements, with regard to the matter specified in subsection (1) of section 59.(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.(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 a Judge of High Court:Provided that, a person to be appointed under clause (b) shall be from amongst the panel of three persons recommended by the Chief Justice of 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, but 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 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 university fund.(9)If any vacancy, other than a temporary vacancy, occurs in the office of the Presiding Officer of a 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.
