Section 13 in Gujarat Educational Institutions Services Tribunal Act, 2006
13. Review.
- The tribunal may of its own motion-or on the application made by the employee or the educational institution aggrieved by any decision or order of the tribunal within sixty days from the date of communication of such decision or order, review such decision or order on any of the following grounds, namely :-(a)that some new or important matter or evidence which could not be discovered earlier after the exercise of due diligence and which was likely to materially affect the decision or order of the tribunal, was discovered after such decision or order; or(b)that there was some mistake of facts or error apparent on the face of the record; or(c)that the decision or order required to be reviewed for any other sufficient reason:Provided that the tribunal shall not allow any review petition and set- aside its previous order or decision without hearing the parties affected:Provided further that no such review shall be made after the expiry of a period of two years from the date of decision or order concerned.
