Section 30 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
30. Constitution of Tribunal.
(1)The State Government shall constitute a Tribunal to be called the Gujarat Gas Tribunal to discharge the functions conferred on the Tribunal by or under this Act.(2)The Tribunal shall consist of two members who shall be appointed by the State Government, out of whom-(a)one shall be a person who is or has been a Judge of the High Court, and(b)one shall be a person who is or has held the post not below the rank of the Secretary to the State Government.(3)The term of office and conditions of service of the members of the Tribunal shall be such as may be prescribed.(4)The State Government may terminate the appointment of the member of the Tribunal before the expiry of the term of his office if such member,-(a)is adjudged an insolvent, or(b)engages during his term of office in any paid employment outside the duties of his office, or(c)is or becomes in any way concerned or interested in any contract or agreement made by or on behalf of the State Government or participates in any way in the profit thereof or in any benefit or emoluments arising therefrom otherwise than as a member, or(d)is in the opinion of the State Government, unfit to continue in office by reason of infirmity of mind or body, or(e)is convicted of an offence involving moral turpitude.(5)Subject to such conditions and limitations as may be prescribed the Tribunal shall have power to award cost and the amount of such costs shall be recoverable from the person ordered to pay the same as arrears of land revenue.(6)Subject to the previous sanction of the State Government, the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which the Trio coal shall sit) and the disposal of its business, make regulations consistent with the provisions of this Act and rules made thereunder.(7)The regulations made under sub-section (6) shall be published in the Official Gazette.
