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[Cites 0, Cited by 6] [Entire Act]

State of Gujarat - Section

Section 10 in The Gujarat Civil Services Tribunal Act, 1972

10. Jurisdiction of the Tribunal.

- The Tribunal shall have jurisdiction to hear and decide-
(a)appeals filed by' specified Civil servants under Section 11;
(b)any application filed by the State Government under Section 12;
(c)appeals and applications transferred to it under Section 21.