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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2A) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(2A)The minimum period of permanent barring of increment shall not be less than one year and the maximum period shall not be for more than three years. Permanent barring of increment shall mean withholding increment with cumulative effect, i.e., it shall have the effect of postponing future increments.