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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Kerala - Subsection

Section 227(5) in Kerala Municipality Act, 1994

(5)Where disciplinary proceedings have to be initiated against any officer or employee referred to in sub-section (1), the Chairperson concerned shall have the right to conduct enquiry against such officer or employee and to submit report to Government.