Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983

(2)The State Government shall appointed a District Judge or a person who has been or is qualified to be a judge of a High Court or a District Court to be the Tribunal.Explanation: - In this section, the expression "District Judge" shall have the meaning assigned to that expression in article 236 of the Constitution.