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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(2)(a) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(a)If the Borrowing Authority is of the opinion that any of the penalties specified in clauses (i) to (iv) of Rule 27 should be imposed on such Court employee, it may with a concurrence of the Chief Justice pass such orders in the case as it deems necessary;