Section 19(2) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(2)In the light of the findings in the disciplinary proceeding taken against the Government servant,-(i)If the borrowing authority is of the opinion that any of the penalties specified in items (i) to (iv) of rule 11 (1) should be imposed on him, it may in consultation with the lending authority pass such orders on the case as it deems necessary:Provided that in the event of a difference of opinion between the borrowing authority and the lending authority, the services of the Government servant shall be placed at the disposal of the lending authority.(ii)If the borrowing authority is of the opinion that any of the penalties specified in items (v) to (ix) of rule 11(1) should be imposed on him, it shall replace his services at the disposal of the lending authority and transmit to it the proceedings of the inquiry and thereupon the lending authority may, if it is the Disciplinary Authority, pass such orders thereon as it deems necessary, or if it is not the Disciplinary Authority, submit the case to the Disciplinary Authority which shall pass such orders on the case as it deems necessary:Provided that in passing any such order the Disciplinary Authority shall comply with the provisions of sub-rules (11) and (12) of rule 15.Explanation. - The Disciplinary Authority may make an order under this clause on the record of the inquiry transmitted by the borrowing authority or after holding such further inquiry as it may deem necessary.
