(1)Subject to the provisions of article 311 of the Constitution and the rules, the Commissioner of Police, Additional Commissioner of Police, Deputy Commissioner of Police, Additional Deputy Commissioner of Police, Principal of the Police Training College or of the Police Training School or any other officer of equivalent rank, may award to any police officer of subordinate rank any of the following punishments, namely:(a)dismissal;(b)removal from service;(c)reduction in rank;(d)forfeiture of approved service;(e)reduction in pay;(f)withholding of increment; and(g)fine not exceeding one month's pay.
