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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(3)(d) in Kerala Lok Ayukta Act, 1999

(d)Action taken in respect of appointment, removal, pay, discipline, superannuation or other matters relating to conditions of service of public servants but, not including actions relating to claims for pension, gratuity, provident fund or to any claims which arises on retirement, removal or termination of service.