Section 7 in The Gujarat Essential Services Maintenance Act, 1972
7. Section 4, 5 or 6 in addition to disciplinary action.
- Any action taken under section 4, 5 or 6 shall not affect, and shall be in addition to, any action of a disciplinary nature or any consequence which may ensue, and to which any person may be liable by the terms and conditions of his service or employment
