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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(ii) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(ii)in his official dealings with the public or otherwise adopt dilatory tactics or willfully cause delay in disposal of the work assigned to him/her.