Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Gujarat - Subsection Section 30(9) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011 (9)The Competent Authority shall, if it is not the Inquiring Authority, consider the record of the inquiry and records its findings on each of the charges.
