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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1)(a) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(a)The Court employee is informed in writing of the proposal to take action against him/her and of the allegations on which it is proposed to be taken and give an opportunity to make any representation he/she may wish to make; and