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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(1) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(1)Subject to the provisions of Clause (2) of Article 311 of the Constitution of India, the Chief Justice shall have the powers to impose any of the penalties specified in Rule 27 on the Gazetted or Non-gazetted Court employee or any other Staff of the Court.