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

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

State of Kerala - Subsection

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

(iii)if the enhanced penalty which the appellate authority proposes to impose is one of the penalties specified in items (v) to (ix) of rule 11 (1) and an inquiry under rule 15 has not already been held in the case, the appellate authority shall, subject to the provisions of rule 18, itself hold such inquiry or direct that such inquiry be held and thereafter on consideration of the proceedings of such inquiry and after giving the appellant an opportunity of making any representation which he may wish to make against such penalty, pass such orders as it may deem fit.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Kerala - Subsection

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