(2)Powers of dismissal, discharge, demotion, suspension, fine and punishment. - The [Commissioner of City Police, Hyderabad] [Substituted by Act A.P.A.O. 1957] may, subject to such rules and regulations, as the Government may from time to time promulgate in this behalf, except Deputy Commissioner and Assistant Commissioner of Police,-(a)dismiss, discharge, demote, suspend or fine to the extent of half the salary, any member of the Police force when any member of the force commits neglect or fails to perform duties or contravenes the provisions of this Act or of the rules made thereunder or commits gross misconduct during leave; or(b)impose the punishment of attendance in a Police station for a period not exceeding three days upon a member of the force inferior in rank to that of a Head Constable, who in his presence commits a gross wrong or behaves insolently and insubordinately.
