Section 17 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
17. Joint Inquiry.
- Where two or more Government servants are concerned in any case, the authority competent to impose the penalty of dismissal from service on all such Government servants or a higher authority may make an order directing that disciplinary action against all of them may be taken in a common proceedings and specifying the authority which may function as the Inquiring Authority for the purpose of such common proceedings.
