Section 18 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
18. Vindication of acts and character of Court employee.
(1)No Court employee shall, without the previous permission of the Registrar General, have recourse to any Court or to the press for vindication of his/her official acts or character which have been the subject matter of adverse criticism or an attack of defamatory character. In granting permission for recourse to a Court, the Registrar General shall in each case, decide whether the Court should bear the costs of the proceedings or whether the employee concerned should institute the proceedings at his/her own expenses, and if so, whether, in the event of a decision in his favour, the Court should reimburse him/her to the extent of the whole or any part of the costs.(2)Nothing in this Rule shall be deemed to prohibit or otherwise affect the right of the Court employee from vindicating his/her private character or any act done by him/her in his/her private capacity.
