Section 11(2) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(2)Temporary Period Of Withholding Of Increments Shall Not Be Less Than 3 Months And The Temporary Period Of Withholding Of Promotion Shall Not Be Less Than Six Months And Both Shall Not Be For More Than Three Years. If The Period Is Not Specified In The Order It Will Be Deemed To Be 3 Months In The Case Of Temporary Withholding Of Increments And 6 Months In The Case Of Temporary Withholding Of Promotion. Temporary Withholding Of Increments Shall Mean Withholding Of Increments Without Cumulative Effect I.E., It Shall Not Have The Effect Of Postponing Future Increments.
