Section 69D(1) in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Act, 1983
(1)On receipt of an appeal, where the Tribunal after giving reasonable opportunity to both the parties of being heard, is -satisfied that the .appeal does not fall within the purview of sub-section (1) of section 69B or is not maintainable before it, or there is no sufficient ground for interfering with the orders of the University or management, it may dismiss the appeal.
