Section 11 in The Gujarat Civil Services Tribunal Act, 1972
11. Appeal by specified civil servants.
(1)Any specified Civil servant aggrieved by an original or appellate order or decision of any officer or authority other than the State Government with respect to any of the matters specified in the Schedule may, within a period of ninety days from the date of such order or decision, appeal to the Tribunal against such order or decision, in a case where an appeal lies under law to the State Government:Provided that an appeal against any such order or decision passed before the date on which the Tribunal is constituted under Section 3 may be filed within the period of ninety days as aforesaid or within a period of one month from such date, whichever period expires later:[Provided further that a specified Civil servant to whom right to appeal under subsection (1) accrues as a result of the amendments made in this Act by the Gujarat Civil Services Tribunal (Amendment) Act, 1980 (Gujarat 22 of 1980) (hereinafter in this Act referred to as "the Amending Act") shall be entitled to file an appeal against any such order or decision passed before the date of commencement of the Amending Act within the period of ninety days as aforesaid or within a period of one month from the aforesaid date, whichever period expires later.] [This proviso was inserted, by Gujarat 22 of 1980, Section 6.](2)No such appeal or an appeal transferred to it under Section 21 shall be decided by the Tribunal without giving to the officer or authority against whose order or decision it is filed, an opportunity of placing his or, as the case may be, its views before the Tribunal.
