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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

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

(iv)where the Government servant having been a permanent member of any other service, class or category or having substantively held any other permanent post, has been in continuous employment of the Government, the authority which appointed him to that service, class or category or to that post, whichever authority is the highest authority.