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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2) in The Gujarat Affiliated Colleges Services Tribunal Act, 1982

(2)The State Government shall appoint a District Judge or a person who has been or is qualified to be a judge of a High Court or a District Court to be the Tribunal.Explanation. - In this Section the expression "District Judge" shall have the meaning assigned to the expression in article 236 of the Constitution.