Section 30(3) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(3)The Court employee shall for the purpose of preferring his/her defence, be permitted to inspect and take extracts from such official record other than records marked confidential or secret, as he/she may specify, provided that such permission may be refused, if for reasons to be recorded in writing, in the opinion of the Competent Authority such records are not relevant for the purpose or it is against public interest to allow him/her to access thereto.
