Section 8 in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
8. Constitution of School Tribunals. —
(1)The State Government shall, by notification in the Official Gazette, constitute one or more Tribunals to be called “School Tribunals” and define the jurisdiction of each Tribunal in such notification.(2)A Tribunal shall consist of one person only to be appointed by the State Government.(3)A person shall not be qualified for appointment as a Presiding Officer of a Tribunal unless, —(a)he is holding or has held a judicial office not lower in rank than that of Civil Judge (Senior Division),(b)he has practised as an Advocate or Attorney for not less than seven years, or(c)he is holding or has held an office not lower in rank than that of Under Secretary to Government, Assistant Commissioner of Labour or Deputy Director of Education in the State.(4)The appointment of a person as a Presiding Officer of a Tribunal may be on a full-time or a part-time basis, and may be for such period or periods, but not exceeding five years in the aggregate, as the State Government may, from time to time, in each case decide.(5)The remuneration and other conditions of service of the Presiding Officer shall be determined by the State Government.(6)The State Government shall make available to the Tribunal such ministerial staff as may be necessary for the discharge of its functions under this Act.(7)All expenditure on account of the remuneration, pension or provident fund contribution, leave allowance and other allowances and facilities, which may be admissible to the Presiding Officer and the staff placed at his disposal, shall be met from the Consolidated Fund of the State.(8)If any vacancy, other than a temporary vacancy occurs, in the office of the Presiding Officer of a Tribunal, the State Government shall, as soon as possible, appoint another qualified person to fill the vacancy. Any proceedings pending before the former Presiding Officer may be continued and disposed of by his successor from the stage at which they were, when the vacancy occurred.
