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[Cites 0, Cited by 0] [Section 15(12)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(12)(b) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(b)give him a notice stating the action proposed to be taken in regard to him and calling upon him to submit within a specified time which may not generally exceed one month such representation as he may wish to make against the proposed action: