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State of Kerala - Section

Section 36 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

36. Powers of Government to call for records at any stage.

- The Government may call for the record of any inquiry at any stage pending before any authority other than a Tribunal appointed under these rules and may themselves conduct the inquiry or pass such other orders in accordance with these rules, as they think fit having regard to the circumstances of each case.