Section 37 in Puducherry School Education Act, 1987
37. Tribunal.
(1)The Government may constitute as many Tribunals as may be necessary for the purposes of this Act.(2)Each Tribunal shall consist of one person only who shall be a judicial officer not below the rank of a District Judge or an officer of equal grade qualified in law and serving in the Law Department of the Government.(3)Each Tribunal shall have such jurisdiction and over such area or in relation to such class of private schools, as the Government may, by notification, from time to time, determine.(4)Every Tribunal shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), while hearing an appeal.
