Section 27(3) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(3)The reversion to a lower post of a Court employee, who is officiating in a higher post, for failure to pass the prescribed Departmental Examination or if he/she is found to be unsuitable during the period of his/her officiation or for administrative reasons (such as return of permanent incumbent from leave or deputation, availability of a more suitable officer, and the like) does not amount to reduction in rank within the meaning of this Rule.
