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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

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

(a)'Appointing Authority' in relation to a Government servant means -
(i)the authority empowered to make appointments to the service, class or category of which the Government servant is for the time being a member; or
(ii)the authority empowered to make appointments to the post which the Government servant for the time being holds; or