31A. [ Norms for Presentation of proceedings in person by parties. [Inserted Rule 31-A vide Notification No. C-2002/93 dated 20.12.2012.]
- 1. A Committee of two Officers of the Registry, who are working on deputation from the State Judicial Service, to be nominated by the Honourable the Chief Justice, shall scrutinies the matter/proceedings filed by Party-in-Person so as to ensure that the Party-in-Person has complied with the requirements of the Gujarat High Court Rules, 1993, and shall certify that the Party-in-Person is 'Competent' to assist the Court in person.
