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State of Gujarat - Section

Section 23 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

23. Joining of association by Court employee.

- No Court employee shall join or continue to be a member of a service association which has not, within a period of six months from the date of these Rules or its formation, obtained the recognition of the Chief Justice or recognition in respect of which has been refused by the Chief Justice.