Report No. 123

Chapter VII

Conclusions and Recommendations

7.1. Approaching the matter with an open mind, free from bias or prejudice, and after taking into account the arguments for and against and pros and cons of all aspects, the Law Commission is convinced that in the larger interests of the justice system as well as in the interest of the centres of education and in public interest, a separate and specific model for resolution of disputes arising in the field of education is the felt need of the time. Once such a forum is to be devised, the Law Commission, in order to be comprehensive in its recommendations, must set out its structure, composition, jurisdiction and the authority invested with power to make appointments of persons who will be manning the tribunals.