Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Gujarat - Section

Section 28 in The Gujarat Civil Courts Act, 2005

28. Constitution of consultative committee.

- The High Court shall constitute a consultative committee for each district, consisting of such number of members and in such manner as may be prescribed, for making suggestions for the infrastructural facilities in the Courts, improvement of work culture, co-ordination between the bar, bench and other authorities and for the matter incidental thereto.