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State of Kerala - Section

Section 28 in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996

28. Departmental proceedings not barred by prosecution.

- Prosecution of any person for any offence under this Act shall not be a bar on departmental proceedings being initiated against that person under the relevant service conditions or disciplinary rules for the time being in force applicable to that person.