Section 31(4) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(4)Where a penalty of dismissal, removal or compulsory retirement from service imposed upon a Court employee is set aside or declared void or rendered void in consequence of or by a decision of a Court of Law and the Competent Authority, on a consideration of the circumstances of the case, decides to hold a further inquiry against him/her on the allegations on which the penalty of dismissal, removal or compulsory retirement was originally imposed, the Court employee, shall be deemed to have been placed under suspension from the date of the original order of dismissal, removal or compulsory retirement and shall continue to remain under suspension until further orders.Part-V Appeals
