Section 8(2) in The Gujarat Civil Services Tribunal Act, 1972
(2)Subject to the provision contained in sub-section (1) and the previous sanction of the State Government, the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which it shall hold its settings and the formation of its Benches, if necessary) and the effective discharge of its functions and disposal of its business, make regulations consistent with the provisions of this Act and the rules made thereunder.
