Section 16 in BIHAR SPECIAL ARMED POLICE ACT, 2021
16. Disciplinary and other powers of Commandant of Special Armed Police otherwise than in respect of Special Armed Police :-
Subject to such rules as the State Government may notify in this behalf, a Commandant of the Special Armed Police shall have, with respect to Police officers appointed to the Bihar Police Force constituted under Sec. 3 of the Bihar Police Act, 2007, who are not Special Armed Police Officers, the same disciplinary powers as a District Superintendent of Police has with respect to them. The rules so made may prescribe the procedure to be followed while exercising such disciplinary powers and should be based on the principles of natural justice.
