Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Gujarat - Section Section 4 in The Gujarat Universities Services Tribunal Act, 1983 4. Term of office and conditions of service of person appointed to be Tribunal. - The term for which the person constituting the Tribunal shall hold office and his conditions of service shall be such as may be prescribed.
