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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(1)In the case of an appeal against an order of suspension, the appellate authority shall consider whether in the light of the provisions of rule 10 and having regard the circumstances of the case the order of suspension is justified or not and confirm or revoke the order accordingly.