Section 49 in The M.P. Vishesh Sashastra Bal Niyam, 1973
49. Punishments to be entered in orderly room register and service roll.
- Whenever action is taken under Section 21 of the Act, the full details of the offence, the place and time of occurrence, the evidence and names of witnesses, the name of the accused and his explanation, the punishment awarded and the date of order with the signature of the officer will be entered in the orderly room register which will be maintained daily by each Unit and sub-unit Commander. The intimation of all orders of confinement in the Quarter-Guard or any other place together with the full details of the offence will be immediately sent to the Commandant and the immediate Superior Officer. All punishments awarded under these rules will be entered in the Service Roll and the Order Book. If the Commandant or any officer Superior to him in rank is of the opinion that any other severe departmental punishment he may take action as prescribed modify the order suitably and if in his opinion the offence calls for a trial or any other severe departmental punishment he may take action as prescribed for this purpose under these rules.
