Section 69 in The Maharashtra Universities Act, 1994
69. Powers of the Tribunal.
(1)When the appeal is against the validity of the rules of admission as framed by the University or the State Government as the case may be, the Tribunal shall be competent to stay the operation of these rules for a period of 15 days and shall proceed to dispose of the matter finally as far as possible within the said period.(2)In the case of an appeal by an individual prospective student, the Tribunal shall be competent to direct university of the management or the affiliated or conducted or recognised colleges and institution concerned, to reserve a seat for the appellant temporarily pending final adjudication of the appellant's claims.
