(d)"competent authority" , in relation to a public servant, means,-(i)In the case of the Chief Minister or a Member of the State Legislature, or an office bearer of a political party, at the State level, the Governor acting in his discretion,(ii)In the case of a Minister of Secretary, the Chief Minister;(iii)In the case of an officer of the All India Services, employed in connection with the affairs of the State, the Minister concerned;(iv)in the case of a Government servant, other than a Secretary, the Government of Kerala,(v)In the case of any other public servant, such authority, as may be prescribed,
