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[Cites 0, Cited by 1] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(1) in The Maharashtra Universities Act, 1994

(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.