Section 2(b) in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
(b)"employee" means any member of the teaching and non-teaching staff of a higher secondary school (whether confirmed or temporary or on probation) in the service of such school and for the purpose of any proceeding under this Act in relation to a dispute referred to in section 8, includes any such member who has been dismissed or removed or whose services are otherwise terminated;
