Section 20(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(1)Where an order of suspension is made or a disciplinary proceeding is taken against a Government servant whose services have been borrowed from another Government - Central or State - or an authority subordinate thereto or a local or other authority, the authority lending his services (hereinafter in this rule referred to as "the lending authority") shall forthwith be informed of the circumstances leading to the order of his suspension or the commencement of the disciplinary proceedings, as the case may be.
