Section 19 in Gujarat Educational Institutions Services Tribunal Act, 2006
19. Records to be open to inspection and extracts and copies to be given.
- Subject to such rules and the payment of such fees as the State Government may from time to time prescribe in this behalf, the records of the tribunal shall be open to the inspection of the public at reasonable hours, and certified extracts from the same or the certified copies thereof shall be given to any person applying for the same.
