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[Cites 0, Cited by 0] [Section 15(12)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(12)(i) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(i)If the Disciplinary Authority, having regard to the findings on the charges, is of the opinion that any of the penalties specified in items (v) to (ix) of rule 11 (1) should be imposed, it shall,-