Section 11(3) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(3)In case the order of withholding of increments cannot be given effect to the monetary value equivalent to the amount of increments ordered to be withheld will be recovered from the pay of the officer. If the officer retires from service before the recovery could be effected, the amount will be recovered from his pension or Deathcum- Retirement Gratuity.
