Section 7 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
7. Headquarters of Tribunal.
(1)The headquarters of the Tribunal shall be at such place as the State Government may by an order published in the Official Gazette, determine.(2)Notwithstanding anything contained in sub-section (1) the Tribunal may sit at such other place or places other than the place at its headquarters, as the Tribunal may with the approval of the State Government appoint.
