Section 13 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
13. Private trade or employment.
- No Court employee shall, except with the previous permission of the Chief Justice engage directly or indirectly, in any trade or business or undertake any employment.Provided that Court employee, may without any such permission undertake honorary work of a social or charitable nature or occasional work of a literary, artistic, scientific, educational or cultural character, subject to the condition that his/her official duties do not thereby suffer, but he/she shall not undertake, or shall discontinue such work, if so, directed by the Registrar General.Explanation. - Canvassing by a Court employee in support of the business of insurance agency, commission agency, etc. owned or managed by his/her wife/husband or any other member of his/her family shall be deemed to be a breach of this Rule.
