Section 37 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
37. Review of orders by appellate authorities.
- The authority to which an appeal against an order imposing any of the penalties specified in rule 11 (1) lies may of its own motion or otherwise, call for the records of the case in a disciplinary proceedings, review any order passed in such a case and, after consultation with the Commission where such consultation is necessary, pass such orders as it deems fit, as if the Government servant had preferred an appeal against such order:Provided that no application for review shall be entertained after the expiry of period of one month from the date of passing the order.Provided further that no action under this rule shall be initiated more than one year after the date of the order to be reviewed.
