96. Constitution of Gujarat Public Trusts Tribunal and appeals to Gujarat Public Trusts Tribunal.
(1)The State Government may, by notification in the Official Gazette, constitute one or more Gujarat Public Trusts Tribunal or Tribunals.(2)The State Government shall appoint a person who has been or is qualified to be a District Judge (Super Time Scale) to be the President of the Tribunal and also appoint such other persons who had been or who arc qualified to be appointed as Senior Civil Judges as Members of the Tribunal.(3)The tribunal shall follow such procedure as may be prescribed.(4)The tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, (V of 1908.) when trying a suit, in respect of the following matters, namely:-(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and material objects;(c)issuing commissions for the examination of witnesses ;(d)such other matters as may be prescribed.(5)Every inquiry or investigation by the tribunal shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code.(6)The tribunal shall be deemed to be a court for the purpose of section 5 of the Limitation Act, 1963,(XXXVI of 1963.).(7)The decision of the tribunal shall be final, and no suit shall lie in any civil court in respect of the matters decided by it.
