Section 14(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(1)Where on promotion or transfer, a member of a service in a class, category or grade is holding an appointment in another class, category or grade thereof or in another service, State or Subordinate, no penalty shall be imposed upon him in respect of his work or conduct before such promotion or transfer except by an authority competent to impose the penalty up on a member of the service in the latter class, category, grade or service, as the case may be.
