Section 39 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
39. Contravention of Laws and conviction by a Court of Law.
- Any contravention of any Law by a Court employee, which involves moral turpitude, shall be regarded as a serious matter, of which notice shall be taken departmentally. Where such contravention is followed by a conviction in a Court of Law, the Court employee may be punished departmentally on the basis of that conviction alone without following the procedure laid down for departmental inquiry.
