Section 14(2)(iii) in Kerala Lok Ayukta Act, 1999

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State of Kerala - Subsection

Section 14(2)(iii) in Kerala Lok Ayukta Act, 1999

(iii)if he is a public servant falling under items (iv) and (vii) of clause (o) of section 2, be deemed to have been placed under suspension by an order or the appointing authority and the appointing authority shall initiate appropriate action in accordance with the rules applicable to such public servant:

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State of Kerala - Subsection

Section 14(2)(iii) in Kerala Lok Ayukta Act, 1999