Section 60(1) in The Maharashtra Universities Act, 1994
(1)For the purposes of admission, hearing and disposal of appeals, the Tribunal shall have the same power as are vested in an appellate court under the Code of Civil Procedure, 1908, and shall also have the power to stay the operation of any order against, which an appeal is made, on such condition as it may think fit to impose and such other powers as are conferred on it by or under this Act.
