Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Kerala - Subsection Section 18(i) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960 (i)where a penalty is imposed on a Government servant on the ground of conduct which had led to his conviction on a criminal charge; or
