Section 15(11) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(11)The Disciplinary Authority, where it is not the Government, shall, if it is not the Inquiring Authority, consider the record of the inquiry and record its findings on each charge. Where the Disciplinary Authority is Government, it shall consider the records of the inquiry and where it is considered necessary to depart from the findings of the Inquiring Authority, record its provisional findings on each charge with reasons thereof.
