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

State of Kerala - Subsection

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

(iii)In any case in which it is not necessary to consult the Commission, the Disciplinary Authority shall consider the representation, if any, made by the Government servant in response to the notice under clause (i) and determine what penalty, if any, should be imposed on the Government servant and pass appropriate orders on the case.