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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(3) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(3)All applications for leave fore more than three days on ground of ill health shall be supported by a medical certificate from a registered medical practitioner, provided that the Court employee may be called upon to produce a medical certificate from the Civil Surgeon.