Section 40F(9) in Gujarat Primary Education Act, 1947
(9)Where any order of dismissal, removal or reduction in rank of a teacher of a recognized private primary school is decided by the Tribunal to be wrong, unlawful or otherwise unjustified, the Tribunal may pass an order directing that the teacher concerned shall be reinstated in service, or, as the case may be, restored to the rank which he held immediately before his reduction in rank, by the manager, land the manager shall forthwith comply with such direction.
