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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1a) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(1a)The authority which may impose the penalty of reduction of pension on a member of a State Service or of a Subordinate Service shall be the Government or the authority competent to sanction the pension of the officer.