Section 23 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
23. Appeals against orders imposing penalties.
- Every member of service - State or Subordinate - shall be entitled to appeal as hereinafter provided against an order,-(a)imposing upon him any of the penalties specified in rule 11 (1); or(b)discharging him in accordance with the terms of his contract, if he has been engaged on a contract for a fixed or for an indefinite period and has rendered under either form of contract continuous service for a period exceeding five years at the time when his services are terminated; to the authority to which the authority imposing the penalty is immediately subordinate:Provided that where an order is passed by the Government, there shall be no appeal.In this rule the expression 'member of a service' includes a person who has ceased to be a member of that service.Note 1: - A member of the Kerala Civil Judicial Service or the Kerala Criminal Judicial Service or the Kerala Judicial Ministerial Service or the Kerala Last Grade Service under the Courts Subordinate to the High Court shall be entitled to appeal to the Government against an order passed by the High Court under these rules.Note 2: - Tahsildars working as Land Tribunals and the staff working under them shall be entitled to appeal to the Land Board against an order passed by the District Collector under these rules.
