Section 12(1) in The Gujarat Civil Services Tribunal Act, 1972
(1)Where it appears to the State Government that any order or decision of any officer or authority in relation to any specified Civil servant with respect to any of the matters specified in the Schedule against which an appeal lies to the Tribunal under section 11 requires to be modified, annulled or reversed-(i)on the ground that it is contrary to law, or(ii)on the ground that it is inconsistent with the material on record, or(iii)for any other sufficient reason in the interest of justice, the State Government may, within a period of ninety days from the date of such order or decision, make an application to the Tribunal to modify, annnul or reverse such order or decision.
