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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Kerala - Subsection

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

(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