Section 29(1) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(1)No order imposing any of the penalties specified in Clauses (i) to (iv) of Rule 27 shall be passed except after :-(a)The Court employee is informed in writing of the proposal to take action against him/her and of the allegations on which it is proposed to be taken and give an opportunity to make any representation he/she may wish to make; and(b)such representation, if any, is taken into consideration by the Competent Authority.
