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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2)(i) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(i)If the Disciplinary Authority is of the opinion that any of the penalties specified in items (i) to (iv) of rule 11 (1) should be imposed on him, it may, subject to the provisions of sub-rule (12) of rule 15 and after consultation with the lending authority, pass such orders on the case as it deems necessary: