Section 24(1) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
(1)A Government servant may appeal against an order which,-(a)denies or varies to his disadvantage his pay, allowances, pension or other conditions of service as regulated by any rules or by agreement; or(b)Interprets to his disadvantage the provisions of any such rules or agreement; to the authority which made such rules or agreement.
