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State of Maharashtra - Section

Section 118 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

118. Grievance Committee for University employees.

(1)In accordance with the provisions under clause (v) of section 29, the authority to be called as "Grievance Committee for University Employees" shall be constituted with the following members, namely :-
(i) Vice-Chancellor ... Chairman.
(ii) Registrar ... Member.
(iii) Comptroller ... Member.
(iv) Two non-official members of Executive Council nominated byExecutive Council. ... Member.
(v) Deputy Registrar (Establishment) ... Member-Secretary.
(2)Members of the Executive Council nominated on this committee shall hold office for a period of one year from the date of nomination or the period of membership which expires first.
(3)The Vice-Chancellor shall be the Chairman. In his absence Registrar shall be the Chairman.
(4)It shall work as an appellate authority against the orders passed by the Vice-Chancellor as an original order in respect of Service Rules of the University employees.
(5)To consider individual grievances of the University employees in respect of service matters.
(6)It shall work as an Advisory body to the Executive Council in respect of Administrative and service matters which may fall within the jurisdiction of the Executive Council.