(1)A Police officer of or above the rank of Superintendent of Police may place a Police officer of the rank of Inspector of Police or below subordinate to him, under suspension-(a)where a disciplinary proceeding for award of punishment against him is contemplated or is pending;(b)where in the opinion of the aforesaid authority, there is a prima facie case that such officer has engaged himself in activities prejudicial to the security of State; or(c)where in the opinion of the aforesaid authority there is prima facie evidence in respect of any criminal offence under investigation, inquiry or trial.(2)Every order of suspension passed under this section shall be in writing giving briefly the reasons.(3)Where an officer is placed under suspension, whether in connection with a disciplinary proceeding or otherwise, and another disciplinary proceeding is ordered against him during the currency of that suspension, the authority competent to place him under suspension may, for reasons to be recorded in writing, direct that the officer shall continue to be under suspension until the completion of all or any of such proceedings.(4)An order of suspension so made may at any time be revoked or modified, or in any case be reviewed every six months or earlier, suo motu or on a representation made by the officer under suspension, by the authority which made the order or by any authority to which such authority is subordinate.(5)In every case where the period of suspension exceeds one year, the case shall be reported to the Director General of Police who shall thereafter report the same to the State Police Board.
