Section 21(2) in The Gujarat Civil Services Tribunal Act, 1972
(2)[ All such appeals, applications or other proceedings in such cases filed by or relating to specified Civil servants to whom right to appeal under sub-section (1) of Section 11 may have accrued as a result of the amendments made in this Act by the Amending Act, which may be pending on the date of the commencement of the Amending Act before the State Government or any officer authority as aforesaid shall stand transferred to the Tribunal for disposal in accordance with the provisions of this Act.] [Sub-section (2) was inserted, by Gujarat 22 of 1980, Section 10.]The Schedule(See Sections 11, 12, 19 and 21)
