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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1)(ii) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(ii)in case of an employee on deputation to the Court, the Registrar General shall without delay inform the Lending Authority of the circumstance in which that Court employee has been placed under suspension.