Section 11(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(1)The following penalties may, for good and sufficient reasons and as hereinafter provided, be imposed on a Government servant, namely :(i)Censure;(ii)Fine (in the case of persons on whom such penalty may be imposed under these rules);(iii)Withholding of increments or promotion temporarily for a specified period.Note :- (1) * * * * ***
