Section 30(6) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(6)The Competent Authority where it is itself the Inquiring Authority or the Inquiring Authority where one is appointed shall in the course of the inquiry, consider such documentary evidence and take such oral evidence as may be relevant or material in regard to the charges. The Court employee shall be entitled to cross-examine witnesses examined in support of the charges and give evidence in person as well as to examine his/her own witnesses. He/She and his/her witnesses when examined on his/her behalf, shall be subject to cross examination by the person presenting the case against him/her. The Competent Authority or Inquiring Authority may put questions to any person examined in support of the charges or by the Court employee. If the Inquiring Authority declines to examine any witness on the ground that his/her evidence is not relevant or material it shall record its reasons in writing.
