Section 12A in The Gujarat Civil Services Tribunal Act, 1972
12A. [ State Government to be heard in certain cases. [Sections 12-A and 12-B were inserted by Gujarat 22 of 1980, Section 7.]
(1)If at any stage in any proceedings before the Tribunal it appears to the Tribunal that the proceedings raise a question, as to the interpretation of a law, which is of such a nature and of such public importance that it is expedient to issue notice to the State Government, the Tribunal shall issue notice to the Government and the Government may, if it thinks fit, appear and the Tribunal shall then hear the State Government before deciding the question.(2)If it appears to the State Government that in its opinion the interpretation of a provision of law in any proceedings before the Tribunal is of such a nature and of such public importance that it is expedient that the State Government be heard before the decision of the question, it may apply to the Tribunal in such proceedings to be heard, and the Tribunal shall not decide the question without hearing the State Government.
