Section 13(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(1)The Government may impose any of the penalties specified in terms (i) and (iii) to (viii) of rule 11(1) on members of the State Services:Provided that the authority competent to impose the penalties specified in items (i), (iii), (iv), (v), (vA), (vii) and (viii) of sub-rule (1) of rule 11 on the members of the Kerala Civil Judicial Service other than Munsiffs, or the members of the Kerala Criminal Judicial Service other than Judicial Magistrates of the Second Class, shall be the High Court:Provided further that the authority competent to impose the penalties specified in items (vi), (vii) and (viii) of sub-rule (1) of rule 11 on District Judges or Munsiffs or Judicial Magistrates of the Second Class shall be the Governor.Provided also that the Governor shall exercise the power conferred by the foregoing proviso after obtaining a report by the High Court:Provided further that in the case of Tahsildars in the Revenue Department, the authority competent to impose the penalties specified in terms (i), (iii), (iv), (v) and (vA) of sub-rule (1) of the Rule 11 shall be the Collector of the District concerned and the authority competent to impose the penalties specified in items (vi), (vii) and (viii) of the said sub-rules shall be the Board of Revenue:Provided further that in the case of Assistant Public Prosecutors Grade II, the authority competent to impose the penalties of censure, withholding of increments, or promotions temporarily and recovery from pay specified in Rule 11 (1) shall be the Collector of the District concerned:Provided further that the Government may by general or special order, delegate to Heads of Departments, Collectors or other authorities as may be specified by the Government in the order, their power to impose the penalties of-(a)Censure and(b)Withholding of increments, temporarily, on all members of the State Services serving under them and in the case of the members of the State Services holding the lowest ranks, serving under them, in addition to the above penalties, the penalties of,(c)recovery from pay of the whole or part of any pecuniary loss caused to a State Government or the Central Government or to a local authority by negligence or breach of orders,(d)recovery from pay to the extent necessary of the monetary value equivalent to the amount of increments ordered to be withheld where such an order cannot be given effect to,subject to-
