Section 14B in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
14B.
Notwithstanding anything contained in rule 13, where disciplinary proceedings against a member of any service, transferred from a post under one disciplinary authority to a post under a different disciplinary authority becomes necessary in respect of any act or omission on his part while serving in the former post, such disciplinary proceedings may also be initiated and/or continued and any penalties specified in items (i) to (iv) of rule 11 (1) imposed by the authority who would have been competent but for his transfer to initiate or continue the proceedings. The authority so initiating or continuing such disciplinary proceedings shall intimate the fact forthwith to the disciplinary authority competent to initiate disciplinary proceedings against him after his transfer and such authority shall on receipt of such information refrain from taking any disciplinary action against the member of the service in respect of the same act or omission:Provided that in the case of transfer of a member on promotion to a higher grade or post only the authority competent to impose the penalty on a member of such higher grade or post shall be entitled to initiate or continue such disciplinary proceedings.
