Section 30(5) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(5)The Competent Authority may nominate any person to present the case in support of the charges before the authority inquiring into the charges (hereinafter referred to as the Inquiring Authority). The Court employee may present his/her case with the assistance of any other Court employee of his/her choice and approved by the Competent Authority, but shall not engage a legal practitioner for the purpose unless the person nominated by the Competent Authority as aforesaid is a legal practitioner.
