Legal Document View

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
[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(3)(ii) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(ii)Class-I Officer of the Court and every Court employee belonging to such other category of employees as may be specified by the Chief Justice by general or specific order shall furnish the information as specified in Sub-Rule 2 giving full details on 1st of April every year covering the period ending with 31st March of that year.