Section 30(4) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(4)On receipt of the written statement of defence, or if no such statement is received within the time specified, the Competent Authority may itself inquire into such of the charges as are not admitted or if it considers it necessary to so do, appoint a Board of Inquiry or an Inquiry Officer for the purpose.[Provided that where the charge includes the allegation of sexual harassment, as referred to in sub-rule (4) of Rule 4, complaints Committee established by the Chief Justice for the purpose of inquiring into the Complaints of sexual harassment shall be deemed to be the Inquiry Authority appointed by the Competent Authority for the purpose of these Rules. Such Complaints Committee shall hold inquiry into allegations contained in the charge-sheer in accordance with the procedure laid down under these Rules, so however, that for the purpose of maintaining the dignity of the victim of sexual harassment, it would be open for the committee to adopt its own procedure. Report of such Committee shall, be deemed to be an inquiry report and the Competent Authority shall treat the findings of the Committee recorded in such report as the findings in a disciplinary inquiry against the delinquent employee.Explanation. - Nothing stated in this proviso would preclude the competent Authority from holding the inquiry itself without the aid of a Board of Inquiry or inquiry Officer.] [Added by Notification No. 1/HC/C-1339/2011, dated 15.4.2013 (w.e.f. 1.9.2013).]
