Section 16 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
16. Procedure for imposing minor penalties.
(1)No order imposing any of the penalties specified in items (i) to (iv) of rule 11 (1) shall be passed except after,(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;(b)such representation, if any, is taken into consideration by the Disciplinary Authority; and(c)the Commission is consulted in cases where such consultation is necessary.(2)The record of proceedings in such cases shall include,(i)a copy of the intimation to the Government servant of the proposal to take action against him;(ii)a copy of the statement of allegations communicated to him.(iii)his representation, if any;(iv)the advice of the Commission, if any; and(v)the orders of the case together with the reasons therefor.
