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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(2)(e) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(e)whether the penalty imposed is excessive, adequate or inadequate and after consultation with the Commission, if such consultation is necessary in the case, pass orders,-
(i)setting aside, reducing, confirming or enhancing the penalty; or
(ii)remitting the case to the authority which imposed the penalty or to any other authority with such direction as it may deem fit in the circumstances of the case: