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State of Gujarat - Section

Section 22 in Gujarat Educational Institutions Services Tribunal Act, 2006

22. Abolition of existing Tribunals.

(1)On the appointed day, all the existing tribunals established or constituted under the relevant Act shall stand abolished.
(2)All the persons appointed as a tribunal under the relevant Act shall cease to hold office as such on the appointed day and shall be deemed to have vacated their office.