Section 4 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
4. General.
(1)Every Court employee shall at all times :(i)maintain absolute integrity.(ii)maintain devotion to the duty.(iii)do nothing which is unbecoming of a Court employee.(2)No Court employee shall act in a manner pre-judicial to discipline and good order in the Registry or in Court.(3)Promptness and Courtesy. - No Court employee shall(i)in the performance of his official duties, act in a discourteous manner.(ii)in his official dealings with the public or otherwise adopt dilatory tactics or willfully cause delay in disposal of the work assigned to him/her.(4)Prohibition of sexual harassment of working women.(i)No Court employee shall indulge in any act of sexual harassment of any women at work place.(ii)The Registrar General, who is the Head of the Department shall take appropriate steps to prevent sexual harassment to any women at work place.Explanation. - For the purpose of this Rule "Sexual harassment" includes such unwelcome sexually determined behaviour, whether directly or otherwise such as(a)Physical contact and advances;(b)demand or request for sexual favours;(c)sexually coloured remarks;(d)showing any pornography; or(e)any other unwelcome physical, verbal or non-verbal conduct of a sexual nature.
