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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(1)A Court employee may seek redress from the Chief Justice or from the Registrar General, with the permission of the Chief Justice, in the matter of grievance arising out of his/her employment or conditions of service.