Section 5 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
5. Absence from duty.
(1)Every Court employee shall be punctual in attendance and shall not absent himself/herself from duty without prior permission except as provided under sub-Rule(2).(2)In case of absence due to sudden illness or some unforeseen circumstances, beyond his/her control, a Court employee shall give intimation thereof to the office without delay.(3)All applications for leave fore more than three days on ground of ill health shall be supported by a medical certificate from a registered medical practitioner, provided that the Court employee may be called upon to produce a medical certificate from the Civil Surgeon.
