Section 6 in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
6. Headquarters of Tribunal.
(1)The Headquarters of the Tribunal shall be at such place as the State Government may, by a notified order, determine,(2)Notwithstanding anything contained in sub-section (1), the Tribunal may sit at such other place or places other than the place of its headquarters as the Tribunal may, with the approval of the State Government, appoint.
