Section 39(4) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(4)It shall be the duty of the Tribunal to entertain and decide disputes of the nature referred to in sub-section (1) of section 38 and to deal with and decide all applications and proceedings made or transferred to it under the said section 38 or under sub-section (2) of Section 40 and also to entertain and decide appeals made under sub-section (5) of Section 36.
