Section 68 in The Maharashtra Universities Act, 1994
68. Right to seek redressal.
(1)Any student seeking admission to a course run by the university or its affiliated or conducted or recognised college or institution having any grievance relating to admission or to the rules of admission framed by the university or the State Government as the case may be, shall have the right to file an appeal to the Tribunal for appropriate redressal.(2)Such appeal shall be made by the prospective student to the Tribunal within 10 days from the date of finalisation of admission or from the date of decision on his application for admission, whichever is earlier:Provided that, Tribunal may entertain an appeal made to it after the expiry of the period specified in the sub-section (2) if it is satisfied that the applicant had sufficient cause for not filling the appeal within the aforesaid period.(3)Every appeal shall be accompanied by a fee of Rs. 300 which shall not be refundable and shall be credited to the university fund.
