Section 24 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
24. Appeal against other orders.
(1)A Government servant may appeal against an order which,-(a)denies or varies to his disadvantage his pay, allowances, pension or other conditions of service as regulated by any rules or by agreement; or(b)Interprets to his disadvantage the provisions of any such rules or agreement; to the authority which made such rules or agreement.(2)An appeal against an order,-(a)stopping a Government servant at the efficiency bar in the time-scale on the ground of his unfitness to cross the bar;(b)reverting to a lower service, grade or post, a Government servant officiating in a higher service, grade or post, otherwise than as a penalty; and(c)determining the pay and allowances for the period of suspension to be paid to a Government servant on his reinstatement or determining whether or not such period shall be treated as period spent on duty for any purpose, shall lie,-(i)in the case of a Gazetted servant to Government:(ii)in the case of an order made in respect of any other Government servant to the authority to whom the authority imposing the penalty is immediately subordinate.Explanation. - In this rule, the expression 'Government servant' includes a person who has ceased to be in Government service.
