24A. [ Constitution of Tribunal. [Inserted by the Orissa Education (Amendment) Act, 1974 (Or. 17 of 1974), 8, 6.]
(1)The State Government may, by notification, constitute one or more Tribunals having such local jurisdiction as may be specified in the notification.(2)The Tribunal shall consist of one person only to be appointed by the State Government from among the officers of the Orissa Superior Judicial Service (Senior Branch).(3)The Tribunal shall have the power to call for the records of all proceedings relating to the dispute and shall, after giving the parties concerned a reasonable opportunity of being heard, dispose of the appeals preferred to it.(4)In disposing of an appeal the Tribunal may make such consequential orders and issue such directions as it may deem necessary for giving effect to its decision.(5)The decisions of the Tribunal shall be final and binding on all parties and shall not be called in question in any Court of Law.]
