Section 15(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(1)Without prejudice to the provisions of the Public Servants (Inquiry) Act, 1850 (Central Act XXXVII of 1850), and the Public Servants (Inquiries) Act, 1122 (Act X1 of 1122), no order imposing on a Government servant any of the penalties specified in items (v) to (ix) of rule 11 (1) shall be passed except after an inquiry held as far as may be, in the manner hereinafter provided.
