Section 10 in Gujarat Educational Institutions Services Tribunal Act, 2006
10. Practice and procedure of Tribunal.
(1)All the questions which come before the bench of the tribunal shall be decided by the majority and if the members are equally divided, they shall state the point or points on which they differ, and the case shall be referred to the President for hearing on such points by one or more of the other members of the tribunal and such point or points shall be decided according to the majority of the members of the tribunal who have heard the case including those who first heard it.(2)The powers of the tribunal shall be exercised by the benches constituted by the President of the tribunal and every bench of the tribunal shall consist of two members out of which one shall be a judicial member referred to in clause (a) of sub-section (1) of section 4.(3)The tribunal may, with the previous sanction of the State Government make regulations consistent with the provisions of this Act and rules made thereunder for regulating its procedure (including the place of its sittings, the formation of its benches and the award of cost) for the purpose of effective discharge of its functions and disposal of its business:Provided that until such regulations are made under this sub-section, the tribunal may adopt the regulations made by any of the existing tribunal functioning prior to commencement of this Act.
