Section 32 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
32. Appeal against the order imposing penalties.
(1)The appeal shall lie to the Chief Justice or any other Judges as may be nominated by the Chief Justice, from the order passed by the Registrar General imposing any of the penalties specified in Rule-27.(2)The Court employee may appeal to the Chief Justice or any other Judges as may be nominated by the Chief Justice, against an order passed by the Registrar General interpreting to his/her disadvantage of any Rule by which his conditions of service are regulated.(3)The Chief Justice or any nominated Judge may pass any order in the appeal as the Chief Justice or the Judge deems fit, and the decision in such appeal shall be final.
