(1)The State Government shall, after consultation with the University, by notification in the Official Gazette, constitute one or more Tribunals to be called the Colleges Tribunals, for the adjudication of disputes or differences between the employees and the Management of any affiliated College or Recognised Institution (other than that managed and maintained by the State Government of the University) connected with, or arising out of, the matters specified in section 42B; and different tribunals may be constituted for different Colleges or Institutions or different classes of their employees.
