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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1)(a) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(a)the Government servant is informed in writing of the proposal to take action against him and of the allegations on which it is proposed to be taken and given opportunity to make any representation he may wish to make;