Section 38(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(1)Where there is any dispute or difference between the manager of a registered private secondary school and any person in service of such school as head-master, a teacher of a member of non-teaching staff, which is connected with the conditions of service of such person, the manager or, as the case may be, the person may make an application to the Tribunal for the decision of the dispute.
