Section 24 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
24. Arrest on a Criminal charge.
- It shall be the duty of Court employee, who has been arrested on a criminal charge made or a proceeding taken against him/her in connection with his/her position as a Court employee or otherwise to intimate the fact of his/her arrest and the circumstances connected therewith, to the Registrar General promptly in writing even though he/she might have subsequently been released on bail. Failure on the part of the Court employee concerned to so inform will be regarded as suppression of material information and will render him/her liable to disciplinary action on this ground alone, apart from any action that may be taken against him/her on the conclusion of the case against him/her.
