Section 9 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
9. Unauthorized communication.
- No Court employee shall, except in accordance with any general or special order of the Chief Justice or the Registrar General, communicate directly or indirectly to any other Court employee, or to a Government employee or to any Private person or to the press, any document or information which has come into possession in the course of his/her official duties or has been prepared or collected by him/her in the course of those duties.
