Section 23(7) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(7)If the Collector is satisfied that the complaint of the Administrator is genuine, he shall forward a report to the Head of the Department of the officer/employee of the Government who shall on receipt thereof be required to initiate departmental proceedings for the imposition of a major penalty on the concerned officer.
