Section 8(9) in Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
(9)The School Tribunal shall for the purposes of disposal of an appeal preferred under this Act have the same powers as are vested in a court of appeal by the Code of Civil Procedure, 1908, and shall also have the power to stay the operation of any order appealed against on such terms as it may think fit.
