Section 16 in The Andhra Pradesh Special Protection Force Act, 1991
16. Punishments and appeals.—
(1)Subject to the provisions of Article 311, the Director-General of the Force may appoint any of the supervisory officer to impose such penalties after conducting enquiries in accordance with the provisions of the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 and non-appealable penalties by way of summary disposal in the manner prescribed.Explanation:—For the purpose of this Section—(a)punishments classified as non-appealable shall consist of,—(1)Fatigue duty;(2)Extra Drill, and(3)Confinement to barracks for seven days; and(b)Punishments which are classified as appealable shall consist of,—(1)Censure(2)Fine.(3)Withholding of increment or promotion.(4)Reduction in Rank.(5)Recovery from pay.(6)Compulsory retirement.(7)Removal from service.(8)Dismissal from service; and(9)Suspension.Provided that in respect of class (b) of punishments, an appeal shall lie within thirty days from the date of communication of the order to such appellate authority as may be prescribed.
