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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(b) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(b)The formal enquiry may be conducted by,-
(i)the Government;
(ii)the appointing authority;
(iii)the disciplinary authority;
(iv)the Head of the Department or any Officer of the Department empowered by the appointing authority or the Head of the Department; or
(v)a special officer or tribunal appointed by the Government for the purpose or a tribunal generally appointed for making inquiries into the conduct of Government servants: