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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2)(b) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(b)in the case of District Supply Officers, Assistant Secretaries and the Officers of the rank of District Supply Officers in the Civil Supplies Department, the authority competent to impose the penalties of censure and withholding of increments temporarily and the penalty specified in item (iv) of sub-rule (1) of Rule 11 shall be the Board of Revenue.