Section 31(1) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(1)The Competent Authority may place a Court employee under suspension: -(a)where a disciplinary proceeding against him/her is contemplated or is pending, or;(b)where a case against him/her in respect of any criminal charge is under investigation or trial;Provided that :-(i)in case of a Court employee on deputation outside the Court, the Borrowing Authority shall be requested to place him/her under suspension pending the conclusion of the inquiry and the passing of the final order in the case; and(ii)in case of an employee on deputation to the Court, the Registrar General shall without delay inform the Lending Authority of the circumstance in which that Court employee has been placed under suspension.
