Section 79(3) in Maharashtra Public Universities Act, 2016
(3)The Grievances Committee shall consist of the following members, namely :-(a)retired Judge not below the rank of the District Judge, nominated by the Vice- Chancellor - Chairperson ;(b)one Dean, nominated by the Vice-Chancellor;(c)Chancellor's nominee on the Management Council;(d)Registrar;(e)one teacher belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta Jatis) or Nomadic Tribes or Other Backward Classes and one non-teaching employee nominated by the Senate from amongst its members;(f)Law Officer of the University - Member-Secretary.
