Section 30(11) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(11)Orders passed by the competent authority shall be communicated to the Court employee, who shall also be supplied with a copy of the report of the Inquiring Authority, and, where the Competent Authority is not the Inquiring Authority a statement of its findings together with brief reasons for disagreement, if any, with the findings of the Inquiring Authority unless they have already been supplied to him/her.Part-IV Suspension
