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 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(3)Promptness and Courtesy. - No Court employee shall
(i)in the performance of his official duties, act in a discourteous manner.
(ii)in his official dealings with the public or otherwise adopt dilatory tactics or willfully cause delay in disposal of the work assigned to him/her.