Section 38(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(2)In the light of the findings in the disciplinary proceeding taken against such Court employee:-(a)If the Competent Authority is of the opinion that any of the penalties specified in clauses (i) to (iv) of Rule 27 should be imposed on such Court employee, it may, after consultation with the Lending Authority, pass such orders in the case as it deems necessary;Provided that, in the event of a difference of opinion between the Court and the Lending Authority, the services of such employee shall be replaced at the disposal of the Lending Authority;(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.Part-VII Miscellaneous
