Section 33 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
33. Period of limitation for appeals.
- An appeal under this part shall be filed within 45 days from the date of the receipt of the order appealed against;Provided that the Chief Justice may, if satisfied that the appellant had sufficient cause of not submitting the appeal in time, entertain the appeal after the expiry of the said period.
