Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 47] [Entire Act]

State of Maharashtra - Section

Section 57 in The Maharashtra Universities Act, 1994

57. Grievances Committee.

(1)There shall be a Grievances Committee in each university to deal with the grievances of teachers and other employees of the university, colleges, institutions and recognised institutions and to hear and settle grievances as far as may be practicable within six months, and the committee shall make a report to the Management Council.
(2)It shall be lawful for the Grievances Committee to entertain and consider grievances or complaints which are not within the jurisdiction to the Tribunal and report to the Management Council to take such action as it deems fit and the decisions of the Management Council on such reports shall be final.
(3)The Grievances Committee shall consist of the following members, namely:-
(a)The Pro-Vice-Chancellor, where there is no Pro-Vice-Chancellor, a member of the Management Council nominated by the Management Council .......................... Chairman
(b)[Two] [ This word was substituted for the word 'four' by Maharashtra 55 of 2000, section 57(a)(i)(A).] members of the Management Council nominated by the Management Council from amongst themselves [one of them belonging to the Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis)/Nomadic Tribes or Other Backward Classes, by rotation] [These words were added by Maharashtra 55 of 2000, section 57(a)(1)(B)]................................Members;
(ba) [ two members of the Senate nominated by the members ofthe Senate, from amongst themselves, one of them being the womanrepresentative of the management and one shall be a teacher; [These clauses were inserted by Maharashtra 55 of 2000, section 57(a)(ii).] Members [These clauses were inserted by Maharashtra 55 of 2000, section 57(a)(ii).]
(bb) two members nominated by the members of Academic Council,from amongst themselves, one of them being the principal and oneshall be a teacher. [These clauses were inserted by Maharashtra 55 of 2000, section 57(a)(ii).] Members;] [These clauses were inserted by Maharashtra 55 of 2000, section 57(a)(ii).]
(c) The Registrar. ................... Member Secretary.
[* *] [This sub-section was deleted by Maharashtra 55 of 2000, section 57(b).]