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[Cites 0, Cited by 0] [Section 11(6)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(6)(iv) in Kerala Civil Services (Classification, Control & Appeal) Rules, 1960

(iv)Reversion to a lower service, category, class, grade or post of a Government servant officiating in a higher service, category, class, grade or post on the ground that he is considered, after trial, to be unsuitable for such higher service, category, class, grade or post or on administrative grounds unconnected with his conduct;