Section 38 in Tamil Nadu Private Colleges (Regulation) Act, 1976
38. Tribunal.
(1)The Government may, by notification, constitute as many Tribunals as may be necessary for the purposes of this Act.(2)Each Tribunal shall consist of one person only who shall be a judicial officer not below the rank of a District Judge.(3)Each Tribunal shall have such jurisdiction and over such area oi in relation to such class of private colleges, as the Government may, by notification, from to time, determine.(4)Every Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908), while hearing an appeal.
