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[Cites 0, Cited by 0] [Section 15(12)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(12)(a) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(a)furnish to the Government servant a copy of the report of the Inquiring Authority and where the Disciplinary Authority is not the Inquiring Authority, a statement of its findings together with brief reasons for disagreement, if any, with the findings of the Inquiring Authority; and