Section 18A in The Gujarat Civil Services Tribunal Act, 1972
18A. [ Records to be open to inspection and extracts and copies to be given therefrom. [Section 18-A was inserted by Gujarat 22 of 1980, Section 9.]
- Subject to such rules and the payment for 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.]
