Section 25(1) in The Orissa Urban Police Act, 2003
(1)The Director General of Police, the Commissioner, the Additional Commissioner, the Deputy Commissioner, the Additional Deputy Commissioner and the Assistant Commissioner shall have the same powers to suspend, discipline and penalise the police officers of subordinate ranks as may have been given to them or to police officers of their equivalent ranks in the State by or under the Police Act, 1861 and while doing so they shall follow the same procedure and award the same penalties as prescribed by or under the said Act.
