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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(2)(b) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(b)if the Competent Authority is of the opinion that any of the penalties specified in clause (v) to (ix) of Rule 27 should be imposed on such Court employee, the services of such Court employee shall be replaced at the disposal of the Lending Authority and the record of such inquiry shall be transmitted to such authority for such action as it deems necessary.