Section 19(3) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(3)in case where the borrowing authority has not initiated disciplinary proceedings against a Government servant before his services have been returned to the lending authority for acts committed by him while serving under that authority, the lending authority may, at its own motion or on the request of the authority, to which the services of the Government servant had been lent, initiate disciplinary proceedings against the Government servant in accordance with these rules and impose any of the penalties specified in sub-rule (1) of rule 11.
