Section 3 in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
3. Constitution of Gujarat Higher Secondary Schools Services Tribunal.
(1)For the purpose of this Act there shall be constituted by the State Government by a notified order a tribunal to be called the Gujarat Higher Secondary School Services Tribunal.(2)The State Government shall appointed a District Judge or a person who has been or is qualified to be a judge of a High Court or a District Court to be the Tribunal.Explanation: - In this section, the expression "District Judge" shall have the meaning assigned to that expression in article 236 of the Constitution.
