11. - Commissioner may dismiss, suspend, and reduce, etc., members of the subordinate ranks of the force
The Commissioner may, at any time, subject to the provisions of Article 311 of the Constitution and to the control of the State Government dismiss, suspend or reduce to a lower post or time scale or to a lower stage in a time-scale any member of the subordinate ranks of the Police force and may order the recovery from the pay of any such member, of the whole or parts of any pecuniary loss caused to Government by his negligence or breach of orders.
