(1)The District Magistrate or the authorised officer may for misconduct, neglect of duty, or for any other sufficient cause, impose on any police patel or member of the village police liable to be called upon for the performance of police duties, any of the following punishments, namely:—(i)fine not exceeding one-fourth of the annual emoluments of his office;(ii)suspension from office for a period not exceeding six months.
