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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(2)Where the order of suspension is made by an authority lower than the appointing authority, such authority shall forthwith report to the Appointing Authority, the circumstances in which the order was made.