Section 20 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
20. Relations with advocate.
(1)No Court employee shall have any business dealings with an advocate, nor shall he/she, save with the express permission of the Registrar General, share any residential accommodation with any advocate.(2)The provision of this Rule shall apply notwithstanding that Court employee is related to the advocate.(3)This Rule does not debar a Court employee from accepting an invitation from an advocate on an occasion such as wedding, an anniversary, a social gathering or a religious function.
