Section 16(2) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(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.
