Section 16(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(1)No order imposing any of the penalties specified in items (i) to (iv) of rule 11 (1) shall be passed except after,(a)the Government servant is informed in writing of the proposal to take action against him and of the allegations on which it is proposed to be taken and given opportunity to make any representation he may wish to make;(b)such representation, if any, is taken into consideration by the Disciplinary Authority; and(c)the Commission is consulted in cases where such consultation is necessary.
