Section 10(1) in The Jharkhand Education Tribunal Act, 2005
(1)A Tribunal shall not admit an application, unless-(a)the grievance in respect of which an application is made had arisen by reason of any order made at any time during the period of three years immediately preceding the date of the establishment of this Tribunal; and(b)no proceeding of the redressal of such grievance had commenced before the said date before any High Court.
