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Union of India - Section

Section 36 in The Oudh Laws Act, 1876

36. Dismissal of village or roadpoliceman.

The Magistrate of the district may dismiss any village- police- man or road- policeman for any misconduct or neglect of duty. Where any village- policeman is guilty of neglect of duty or other misconduct, the person authorized to nominate to his office may report him for dismissal to the Magistrate of the district; and such Magistrate shall dismiss him accordingly, unless the Magistrate has reason to think that such dismissal would be improper.