Section 30(8) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(8)The record of the inquiry shall include: -(i)The charges framed against the Court employee and the statement of allegations furnished to him/her under sub-Rule (1);(ii)His/Her written statement of defence, if any;(iii)The documentary evidence considered in course of the inquiry;(iv)The orders, if any made by the Competent Authority and the Inquiring Authority in regard to the inquiry; and(v)A report setting out the findings on each charges and the reasons therefore.
