Section 11(1) in The Jharkhand Education Tribunal Act, 2005
(1)The Tribunal shall not be bound by the procedure-laid down in the Code of Civil Procedure, 1908 (5 of 1908), but shall be guided by the principles of natural justice and subject to the other provisions of this Act and of any rules made by the State Government. The Tribunal shall have power to regulate its own procedure including the fixing of places and time of its inquiry and whether to sit in public or in private.
