Section 30(10) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(10)In case where one of the penalties specified in clauses (v) to (ix) of Rule 27 is imposed on a Court employee on the ground of conduct which has led to his/her conviction on a criminal charges or where the Competent Authority is satisfied, that for reasons to be recorded by that authority in writing, it is not reasonably practicable to give to the Court employee an opportunity of showing cause before imposing any of the aforementioned penalties, it shall be lawful for the Competent Authority to waive the requirements of any of the provisions of this Rule.
