Section 29 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
29. Procedure for imposing minor penalties.
(1)No order imposing any of the penalties specified in Clauses (i) to (iv) of Rule 27 shall be passed except after :-(a)The Court employee is informed in writing of the proposal to take action against him/her and of the allegations on which it is proposed to be taken and give an opportunity to make any representation he/she may wish to make; and(b)such representation, if any, is taken into consideration by the Competent Authority.(2)The Record of Proceedings in such cases include ;(i)a copy of the intimation to the Court employee of the proposal to take action against him/her;(ii)a copy of the statement of allegation communicated to him/her;(iii)his/her representation, if any;(iv)the orders on the case together with the reasons thereof.
