Section 23(5) in Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act (Kerala) Rules, 2014
(5)Any officer or employee of the Government including police officers who fails to provide any assistance required by the Administrator in writing shall be liable to.be proceeded against in a departmental proceeding for the imposition of a major penalty under the departmental rules applicable to him unless the failure on his part was on account of factors beyond his control.
