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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Gujarat - Subsection

Section 96(2) in Gujarat Public Trusts Act, 2011

(2)The State Government shall appoint a person who has been or is qualified to be a District Judge (Super Time Scale) to be the President of the Tribunal and also appoint such other persons who had been or who arc qualified to be appointed as Senior Civil Judges as Members of the Tribunal.