Section 12 in Gujarat Educational Institutions Services Tribunal Act, 2006
12. State Government to be heard in certain cases.
(1)If at any stage in any proceeding before the tribunal, it appears to the tribunal that the proceedings raise a question, as to the interpretation of a law, which is of such a nature and of such public importance that it is expedient to issue notice to the State Government, the tribunal shall issue notice to the State Government and the Government may, if it thinks fit, appear and the tribunal shall then hear the State Government before deciding the question.(2)If it appears to the State Government that in its opinion the interpretation of a provision of law in any proceeding before the tribunal is of such a nature and of such public importance that it is expedient that the State Government be heard before decision of the question, it may apply to the tribunal in such proceedings to be heard, and the tribunal shall not decide the question without hearing the State Government.
