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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011

(2)Notwithstanding such repeal, any appointment made or action taken under any of the aforesaid repealed provisions shall be deemed to have been made or taken under these Rules and is hereby saved.Model FormsForm of order of suspension.Order
Whereas a disciplinary proceeding against Shri(name and designation of the Member of the establishment andmember of staff) is contemplated / pending. Whereas a case against Shri (name anddesignation of the Member of the establishment and member ofstaff) in respect of criminal offence is under investigation /inquiry / trial.
Now, therefore, the Honourable the Chief Justice / the undersigned (the appointing Authority or Authority competent to place under suspension) in exercise of the powers conferred by Rule..... of the Rules, hereby places the said Shri....... Under suspension with immediate effect.It is further ordered that during the period that this order shall remain in force the headquarters of Shri...... (name and designation of the Member of the establishment and member of staff) would be...... (name of the place) and the said Shri.... Shall not leave the headquarters without obtaining the previous permission of the Honourable the Chief Justice / the undersigned.SignatureName and Designation of the competent authority.
Memo No...... Dated, the......