Section 8 in The Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
8. [ Jurisdiction of Educational Tribunal. [Inserted by Act 4 of 2013, dated 16.7.2013]
- Notwithstanding anything contained in this Act, and in sub-section (12) of section 7-A of the Punjab Affiliated Colleges (Security of Service) Act, 1974, the Educational Tribunal shall also have jurisdiction to hear cases of disputes between the Management Committees of all educational institutions and their employees.]
