Section 37(1) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(1)Where the services of a Court employee are borrowed by an outside authority, the Borrowing Authority shall have the powers of the Competent Authority under these Rules for the purpose of placing him/her under suspension and for the purpose of taking disciplinary proceedings against him/her;Provided that the Borrowing Authority shall forthwith inform the Court of the circumstances leading to the order of his/her suspension or the commencement of the disciplinary proceedings, as the case may be.
