Section 38 in The Gujarat Secondary and Higher Secondary Education Act, 1972
38. Dispute to be decided by Tribunal.
(1)Where there is any dispute or difference between the manager of a registered private secondary school and any person in service of such school as head-master, a teacher of a member of non-teaching staff, which is connected with the conditions of service of such person, the manager or, as the case may be, the person may make an application to the Tribunal for the decision of the dispute.(2)As from the appointed day the State Government or any officer of the State Government shall have no jurisdiction to decide any dispute of the nature referred to in sub-section (1) and any such dispute pending before the State Government or any officer of the State Government immediately before the appointed day shall, as soon as may be, after the appointed day, be transferred to the Tribunal for its decision.
