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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(a) in Gujarat Civil Services (Conduct) Rules, 1971

(a)Whereas any criminal proceedings are instituted or are in progress against a Government servant conserning an offence which is alleged to have been committed by him while acting or purporting to act in the discharge of his official duty or which involves moral turpitude or which is punishable with imprisonment for a term of one year or more, or