Section 11(6) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(6)Where the penalty of reduction to a lower stage in a time scale cannot be given effect to or becomes inoperative, the monetary value equivalent to the amount of reduction ordered shall be recovered from the pay of the officer and in case, the officer retires service before the amount could be recovered, the same may be recovered from his pension or Death-cum- Retirement Gratuity.(vA)Withholding of increments with cumulative effect.Explanation. - In case stoppage of increment with cumulative effect cannot be given effect to, the monetary value equivalent to three times the amount of increments ordered to be withheld may be recovered.(vi)Compulsory retirement;(vii)Removal from the Civil Service of the State Government which shall not be a disqualification for future employment unless otherwise directed specifically:(viii)Dismissal from the Civil Service of the State Government which shall ordinarily be a disqualification for future employment.(ix)Reduction of pension.Note. - The penalty of reduction of pension shall be imposed in such a manner that pension will not be reduced to nothing or to a nominal amount.Explanation. - The following shall not amount to a penalty within the meaning of this rule.(i)Withholding of increments of a Government servant for failure to pass a departmental examination or consequential to the extension of probation in accordance with the rules or orders governing the service or post or the terms of his appointment;(ii)Stoppage of a Government servant at the efficiency bar in the timescale on the ground of his unfitness to cross the bar;(iii)Non-promotion whether in an officiating or substantive capacity of a Government servant, after consideration of his case, to a higher grade or post, for promotion to which he is eligible;(iv)Reversion to a lower service, category, class, grade or post of a Government servant officiating in a higher service, category, class, grade or post on the ground that he is considered, after trial, to be unsuitable for such higher service, category, class, grade or post or on administrative grounds unconnected with his conduct;(v)Reversion to his previous service, category, class, grade or post of a Government servant appointed on probation to another service, category, class, grade or post during or at the end of the period of probation in accordance with the terms of his appointment or the rules and orders governing probation;(vi)Replacement of the services of a Government servant whose services have been borrowed from the Central Government or another State Government or a local authority at the disposal of the authority which had lent his services;(vii)Compulsory retirement of a Government servant in accordance with the provisions relating to his superannuation or retirement;(viii)Termination of services.- (a) of a Government servant appointed on probation, during or at the end of the prescribed or extended period of probation, in accordance with the terms of his appointment or the rules and orders governing probation; or(b)of a Government servant employed under agreement, in accordance with the terms of such agreement; or(c)of a Government servant appointed otherwise than under contract to hold a temporary appointment on the expiration of the period of appointment; or(d)of a Government servant under Rule 24, Part I, Kerala Service Rules; or(e)of a Government servant under Rule 96 A, Part I, Kerala Service Rules.
