Section 3 in The Gujarat Affiliated Colleges Services Tribunal Act, 1982
3. Constitution of Gujarat Affiliated Colleges Services Tribunal.
(1)There shall be established by the State Government by a notified order a Tribunal to be called the Gujarat Affiliated Colleges Services Tribunal.(2)The State Government shall appoint a District Judge or a person who has been or is qualified to be a judge of a High Court or a District Court to be the Tribunal.Explanation. - In this Section the expression "District Judge" shall have the meaning assigned to the expression in article 236 of the Constitution.
