Section 14A in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
14A. Authority to impose punishment on members appointed from the service of Local Authority.
- Where a person in the service of a Local Authority is appointed in Government service, it shall be lawful to impose on him penalties under these rules in respect of his work or conduct while he was a member in the service of a Local Authority, by an authority competent to impose such penalties on a Government servant of the same service, class, category or the grade to which he is appointed or subsequently promoted.
