Section 30(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(2)The Competent Authority shall frame definite charges on the basis of allegations on which the inquiry is proposed to be held. Such charges, together with a statement of allegations on which they are based, shall be communicated in writing to the Court employee, and he/she shall be required to submit, within such time as may be specified by the Competent Authority, a written statement of his/her defence and also to state, whether, he/she desires to be heard in person.
