Section 23(b) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(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:
