Section 70(1) in The Maharashtra Universities Act, 1994
(1)On receipt of an appeal where the Tribunal, after giving reasonable opportunity to both parties of being heard, decides that the order of denial of appropriate admission to the appellant was in contravention of rules or was otherwise illegal or improper, the Tribunal may, set aside the decision of the university or management or any other competent authority, as the case may be, partially or fully, and direct the university or management or any other competent authority, as the case may be, to admit the appellant in the university or college or the institution in which the appellant has sought admission.
