Section 6 in The Gujarat Revenue Tribunal Act, 1957
6. Registrar and Deputy Registrars.
- The State Government may, by notification in the Official Gazette, appoint a Registrar of the Tribunal having such qualifications as may be prescribed; and may also appoint, in like manner, such number of Deputy Registrars, having such qualifications, as may be prescribed, for such areas as may be specified in the notification.
