Section 12B in The Gujarat Civil Services Tribunal Act, 1972
12B. Review.
- The Tribunal may of its own motion or on the application made by a specified Civil servant aggrieved by any decision or order of the Tribunal within two months from the date of communication of such decision or order to him, review such decision or order on any of the following grounds namely:-(1)that some new or important matter or evidence which could not be discovered earlier after the exercise of due diligence and which was likely to materially affect the decision or order of the Tribunal was discovered after such decision or order; or(2)that there was some mistake or error apparent on the face of the record; or(3)that the decision or order required to be reviewed for any other sufficient reason:Provided that no such review shall be made after the expiry of a period of two years from the date of the decision or order concerned.]
