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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Gujarat - Subsection

Section 28(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(2)Subject to the provisions of Clause (2) of Article 311 the Constitution of India and any specific or general orders of the Chief Justice, the Registrar General shall have powers to impose any of the penalties specified in Rule 27 on any Court employee other than a Gazetted Officer.