Section 3(1) in The Gujarat Civil Services Tribunal Act, 1972
(1)For the purpose of securing in a more effective and satisfactory manner the just claims and interests of specified Civil servants with respect to certain matters affecting their rights the State Government shall by a notified order and with effect on and from such date as may be specified therein constitute a Tribunal to be called the Gujarat Civil Services Tribunal consisting of the President and as many other members as the State Government may from time to time determine.
