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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(2)the condition that such delegation shall not enable the Heads of Departments, Collectors or other authorities so empowered to impose the punishment of recovery from pay in cases where they are not competent to impose the said penalty on any member of a subordinate service working under them, and any other condition as may be specified in the order:Provided further that-
(a)in the case of Taluk Supply Officers, City Rationing Officers, Special Tahsildars and Superintendents of the Civil Supplies Department, the authority competent to impose the penalty specified in items (v) , (vA) of sub-rule (1) of Rule 11 shall be the Director of Civil Supplies/Commissioner of Civil Supplies and the authority competent to impose the penalties specified in items (vi), (vii) and (viii) of sub-rule (1) of Rule 11 shall be the Board of Revenue and
(b)in the case of District Supply Officers, Assistant Secretaries and the Officers of the rank of District Supply Officers in the Civil Supplies Department, the authority competent to impose the penalties of censure and withholding of increments temporarily and the penalty specified in item (iv) of sub-rule (1) of Rule 11 shall be the Board of Revenue.
Provided further that in the case of Superintendents, Circle Inspectors and Managers of the Kerala Excise and Prohibition Service, the authority competent to impose the penalties specified in items (i), (iii), (iv), (v), (vA), (vi), (vii) and (viii) of sub-rule (1) of Rule 11 shall be the Board of Revenue:Provided also that any of the penalties specified in column (1) of the Table below may be imposed on the Sales Tax Officers in the Agricultural Income Tax and Sales Tax Department by the authority specified in the corresponding entry in column (2) thereof.
Penalties Authority Competent to impose the penalties
(1) (2)
Penalties specified in items (1), (iii) and(iv) of rule 11 (1) Deputy Commissioner concerned of the theAgricultural Income Tax and Sales Tax Department
Penalties specified in items (v) and (vA) ofrule 11 (1) Deputy Commissioner concerned of theAgricultural Income Tax and Sales Tax Department or the Board ofRevenue
Penalties specified in items (vi), (vii) and(viii) of rule 11 (1) Board of Revenue