(1)A Commandant, or subject to the control of the Commandant, an Assistant Commandant or subject to the same control, an officer not below the rank of Jamadar in independent command of a detachment or an outpost or in temporary command of Group Headquarters during the absence of the Commandant or Assistant Commandant may award to any reserve police officer not higher in rank than a Battalion Havildar Major or to any follower subject to his authority, any of the following punishments for the commission of any offence against discipline which is not otherwise provided for in this Act, or which in the opinion of the Commandant, Assistant Commandant or officer, as the case may be, is not of sufficiently serious nature to call for the prosecution before a criminal court, that is to say,—(a)punishment drill, extra guard, fatigue or any other duty for a term which may extend when the order is passed by the Commandant to fourteen days, and, when the order is passed by any other officer, to seven days;(b)forfeiture of pay and allowance or such portion of pay and allowance as he considers necessary for a period which may extend, when the order is passed by the Commandant, to one month, and when the order is passed by any other officer, to ten days;(c)fine to an amount not exceeding one month’s pay:Provided that,—(i)no power under this sub-section shall be exercised by a Commandant or Assistant Commandant or other officer not below the rank of a Jamadar unless the person to be awarded any of these punishments is under the command of such officer at the time when the breach of discipline or misconduct occurred and also when the power is exercised, and(ii)when more than one officer are competent under proviso (i) to exercise the power, the most senior of such officers shall exercise the power.
