Section 15(3) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(3)The authority or officer conducting the enquiry (hereinafter referred to as the Inquiring Authority) may, during the course of the enquiry, if it deems necessary, add, amend, alter or modify the charges framed against the accused Government servant, in which case the accused shall be required to submit within a reasonable time to be specified in that behalf any further written statement of his defence.
