Section 28 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
28. Competent Authority.
(1)Subject to the provisions of Clause (2) of Article 311 of the Constitution of India, the Chief Justice shall have the powers to impose any of the penalties specified in Rule 27 on the Gazetted or Non-gazetted Court employee or any other Staff of the Court.(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.
