Section 33 in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960
33. Procedure when the authority who imposed the penalty becomes the appellate authority.
- Notwithstanding anything contained in this part, where the person who made the order appealed against becomes by virtue of his subsequent appointment or otherwise, the appellate authority under rules 22 to 24 in respect of the appeal against such order, such person shall forward the appeal to the authority to which he is immediately subordinate and such authority shall in relation to that appeal, be deemed to be the appellate authority for the purpose of rules 31 and 32.Note. - An Officer of the Secretariat on receiving an appeal to Government on a case which has been previously disposed of by him in a different capacity shall forward it to the Secretary of the Department or where he himself is the Secretary, to such officer as the Chief Secretary may designate, for scrutiny and disposal according to the Rules of Business.
