Section 12 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
12. Public Demonstration in honour of Court employees.
- No Court employee shall, except with the previous permission of the Registrar General, receive any complimentary or valedictory address or accept any testimonials or attend any meeting or entertainment held in his/her honour:Provided that nothing in this Rules shall apply to:-(i)a farewell entertainment of a substantially private and informal character held in honour of a Court employee on the occasion of his/her retirement or transfer; or(ii)the acceptance of simple and inexpensive entertainments arranged by public bodies or institutions.
