Section 58(1) in The Maharashtra Universities Act, 1994
(1)Subject to the provisions of section 66 there shall be one or more university and college Tribunals for [one or more universities] [These words were substituted for the words 'every university' by Maharashtra 55 of 2000, section 41.] in the State of Maharashtra for adjudication of disputes between the employees of the universities and their respective university and between the employees of the affiliated college or recognised institutions and their respective managements, with regard to the matter specified in subsection (1) of section 59.
