Section 31(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(2)A Court employee who is detained in custody whether on a criminal charge or otherwise, for a period exceeding forty eight hours, shall be deemed to have been suspended with effect from the date of detention as if such order has been passed by the Competent Authority. Such fact of detention and deemed suspension shall be brought to the notice of the Competent Authority and communicated to the employee. However, such communication shall not be deemed to have caused any prejudice to the employee.
