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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(2)(c) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(c)determining the pay and allowances for the period of suspension to be paid to a Government servant on his reinstatement or determining whether or not such period shall be treated as period spent on duty for any purpose, shall lie,-
(i)in the case of a Gazetted servant to Government:
(ii)in the case of an order made in respect of any other Government servant to the authority to whom the authority imposing the penalty is immediately subordinate.