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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(1) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(1)No order imposing on a Court employee any of the penalties specified in Clauses (v) to (ix) of Rule 27 shall be passed except after an inquiry, held as far as may be in the manner hereinafter provided, and on the basis of the evidence adduced during such inquiry.