Section 38 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
38. Submission of report.
- Every authority other than the Government empowered to impose any of the penalties specified in rule 11(1) shall submit to the Government in the Administration Department concerned a quarterly statement of cases where any of the aforesaid penalties have been imposed or where a member of a service is suspended under rule 10. Every appellate authority other than the Government shall likewise submit a quarterly statement of cases disposed of to the Government in the Administrative Department.Provided that, disciplinary authorities and appellate authorities subordinate to the Heads of Departments shall forward such quarterly statements to the Heads of Departments concerned who shall forward to Government a consolidated quarterly statement in respect of all cases in their Departments as contemplated in the rule.
