Section 12(1) in The West Bengal Board of Madrasah Education Act, 1994.
(1)If any question arises relating to -(i)the eligibility of any person for election as a member of the Board, or of any Committee under this Act, or(ii)the manner in which any such election has been held, or(iii)the disqualification of any member of the Board, or of any Committee, continuing as such member,such question shall be referred for decision to a Tribunal consisting of a Judicial Officer, not below the rank of a District Judge or an Additional District Judge, appointed by the State Government.
