Section 2 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
2. Definitions.
- In these Rules, unless the context otherwise requires: -(a)"Chief Justice" means The Chief Justice of the High Court of Gujarat.(b)"Constitution" means the Constitution of India.(c)"Court" means the High Court of Gujarat.(d)"Establishment" means and includes all Offices, Departments, Sections, Branches and other ancillary Units and Wings of the High Court of Gujarat.(e)"Governor" means the Governor of the State of Gujarat(f)"Members of the establishment and Member of the Staff" means a person appointed in accordance with "The High Court of Gujarat Officers and the Members of Staff (Recruitment and Conditions of Service) Rules, 2011" or any other similar rules for the time being in force.(g)"Member of Family" in relation to the employee appointed on the establishment of the Court includes -(i)the wife or husband, as the case may be, of the employee of the Court, whether residing with her/him or not, but does not include a wife or husband, as the case may be, separated from her/him by a decree or order of a competent Court, or in accordance with the personal law applicable to the employee of the Court.(ii)son or daughter or step-son or step daughter of the employee of the Court and wholly dependent on him/her, but does not include a child or step-child, who is no longer in any way dependent on the employee of the Court or of whose custody, the employee of the Court has been deprived of by or under any law.(iii)any other person related, whether by blood or marriage to the employee of the Court or to his wife or her husband, and wholly dependent on the employee of the Court.(iv)"words and expression" used but not defined in these Rules shall have the meaning assigned to them in the Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 or the Gujarat Civil Services Rules, 2002.(h)"State Government" means the Government of Gujarat.
