Section 37(2)(b) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

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State of Gujarat - Subsection

Section 37(2)(b) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(b)If the Borrowing Authority is of the opinion that any of the penalties specified in clauses (v) to (ix) of Rule 27 should be imposed on such Court employee, it shall replace his services, at the disposal of the Chief Justice and transmit to the Court, the proceedings of the inquiry, and thereupon the Competent Authority may pass such orders on the case as it deems necessary after complying with the provisions of sub-Rule (9) of Rule 30.

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State of Gujarat - Subsection

Section 37(2)(b) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011