Section 15(6) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(6)The Disciplinary Authority if it is not the Inquiring Authority may nominate any person to present the case in support of the charges before the Inquiring Authority. The Government servant may present his case with the assistance of any other Government servant or a Government servant retired from the services under the Kerala State Government who is not a legal practitioner, approved by the Inquiring Authority, but may not engage a legal practitioner for the purpose unless the person nominated by the Disciplinary Authority as aforesaid is a legal practitioner or unless the Inquiring Authority having regard to the circumstances of the case, so permits.
