Section 8 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
8. Evidence before committee.
(1)No Court employee shall except with the previous permission of the Chief Justice, give evidence before any public committee.(2)Nothing in this Rules shall apply to :-(i)evidence given before a Committee which has power to control the attendance of witnesses or the production of document; or(ii)evidence given before an authority holding any judicial or departmental inquiry.
