Section 8 in The Gujarat Civil Services Tribunal Act, 1972
8. Power of Tribunal to make regulations.
(1)If the members of the Tribunal are divided in opinion, the decision shall be according to the decision of the majority, but if the members are equally divided, the decision shall be according to the decision of the President.(2)Subject to the provision contained in sub-section (1) and the previous sanction of the State Government, the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which it shall hold its settings and the formation of its Benches, if necessary) and the effective discharge of its functions and disposal of its business, make regulations consistent with the provisions of this Act and the rules made thereunder.(3)The regulations made under sub-section (2) shall be published in the Official Gazette.
