Section 58(4) in The Maharashtra Universities Act, 1994
(4)A person shall not be qualified for appointment as a Presiding Officer of a Tribunal, unless,-(a)he is or has been a Judge of High Court; or(b)he is qualified to be appointed as a Judge of High Court:Provided that, a person to be appointed under clause (b) shall be from amongst the panel of three persons recommended by the Chief Justice of High Court of Judicature at Bombay.
