Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(2)The Court employee may appeal to the Chief Justice or any other Judges as may be nominated by the Chief Justice, against an order passed by the Registrar General interpreting to his/her disadvantage of any Rule by which his conditions of service are regulated.