(13)The Government may by a general or special order designate any officer of the Government transferred to the service of the Municipality as an ex-officio Secretary and the person so appointed shall have all the powers and functions of the Secretary, in respect of the subjects dealt with by them.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]Provided that no application for review shall be entertained if it is preferred after 30 days from the date of receipt by the applicant of the order sought to be reviewed:Provided further that the Government shall not pass any order affecting any party if that party had not been given an opportunity for submitting a representation:Provided also that the Government shall not suo motu review an order, if more than one year has elapsed since the date of the order sought to be reviewed.Explanation. - In this section minor penalty has the same meaning as is given to minor penalty in the Kerala Civil Services (Classification, Control and Appeal) Rules, 1960.
