Section 66 in The Maharashtra Universities Act, 1994
66. Admission Tribunal.
- The Tribunal or Tribunals constituted under sub section (1) of section 58 for every university shall also be the Tribunal or Tribunals for any such university for adjudication of all the disputes relating to admissions to affiliated colleges or recognized institutions of such university. Such Tribunal or Tribunals shall adjudicate the admission disputes as provided hereinafter.
