Section 15(13) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(13)If the Disciplinary Authority having regard to its findings is of the opinion that any of the penalties specified in items (i) to (iv) of rule 11 (1) should be imposed, it shall pass appropriate orders in the case:Provided that in every case in which it is necessary to consult the Commission, the record of the enquiry shall be forwarded by the Disciplinary Authority to the Commission for its advice and such advice taken into consideration before passing the orders.
