Section 8 in The Jharkhand Education Tribunal Act, 2005
8. Jurisdiction, power and authority of the Jharkhand Education Tribunal.
(1)Save as otherwise expressly provided in this Act, the Jharkhand Education Tribunal shall exercise on and from the appointed day, all the jurisdiction, power and authority exercisable immediately before that day by all Courts (Except the Jharkhand High Court and Supreme Court of India) regarding:-(a)Matters concerning recruitment to any post in connection with the affairs of the educational institution;(b)All matters concerning the service conditions of employees of the educational institutions;(c)Grievances of the employees against the management of the educational institutions;(d)Grievances of the guardians and parents of students against the management of the educational institutions regarding teaching standards, fee structure, infrastructural facilities, development works and allied matters related thereto;(e)Such matters relating to educational institutions as may be referred to the Tribunal by the State Government by notification from time to time.
