Section 30(7) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(7)At the conclusion of the inquiry, Competent Authority where it is itself the Inquiring Authority, or the Inquiring Authority where one is appointed shall prepare a report of the inquiry, recording its findings on each of the charges together with reasons therefore. If in the opinion of such authority, the proceedings of the inquiry establish charges different from those originally framed it may record findings on such charges provided that findings on such charges shall not be recorded unless the Court employee has admitted the facts constituting or has had an opportunity of defending himself/herself.
