12. [ Departmental Punishments. [Substituted by the Tripura State Rifles (Amendment) Act, 1984, w.e.f. 27.7.1984.]
(1)The Commandant or any other authority as may be prescribed, may, subject to any rules made under this Act, impose on a member of the rifles one or more of the following punishments for disobedience, negligence in duty, remissness in the discharge of any duty or other misconduct which is prejudicial to good order and discipline of the Rifles, that is to say:]Minor Punishments:(a)deprivation of acting or officiating rank;(b)fine of any amount not exceeding one month's pay and allowances;(c)confinement to quarters or camp for a term not exceeding twenty eight days;(d)confinement in quarters guard for not more than twenty eight days with or without punishment drill or extra guard or fatigue or other duty;(e)removal from any office of distinction or special emolument in the Rifles ;(f)censure or severe censure;Major Punishments:(g)reduction in substantive rank:(h)compulsory retirement ;(i)removal from service which shall not be a disqualification for future employment under the Government ;(j)dismissal :Provided that punishment specified in clause (d) shall not be imposed on any member of the Rifles who is of or above the rank of a Lance Naik ;(2)When in command of any detachment away from the Head Quarters, any officer, specially authorised by the Commandant in this behalf, may award any punishment specified in clause (c) or Clause (d) of sub-section (I) to a Rifleman or an Enrolled Follower.(3)The Deputy Commandant, an Assistant Commandant or a subordinate officer not being below the rank of Subedar, commanding a separate detachment or an outpost or in temporary command at the headquarters of a Battalion of the Rifles, may, without a formal trial, award to any Rifleman or Enrolled Follower, who is for the time being subject to his authority, any one or more of the following punishments for the commission of any petty offence against discipline which is not otherwise provided for in this Act, or which is not of a sufficiently serious nature to require trial or prosecution before a criminal court, that is to say,-(a)confinement for not more than seven days in the quarter guard or such other place as may be considered suitable with forfeiture off all pay and allowances during its continuance ;(b)punishment drill, extra-guard, fatigue or other duty, for not more than fourteen days, with or without confinement to quarters, lines or camp ;(c)censure or serve censure :Provided that the punishments specified in clause (a) and (b) shall not be awarded to a Havildar. Naik or Lance Naik.(4)A Naik Subedar who is temporarily in command of a detachment or an outpost may, in like manner and for the commission of any like offence, award to any Rifleman below the rank of Lance Naik or any Enrolled Follower, for the time being subject to his authority, any of the punishments specified in clause (b) of sub-section (3) for not more than seven days.(5)When two or more punishments amounting to confinement in lines and confinement in quarter guard are awarded to a person conjointly, whether or not he is a ready undergoing one or more of the said punishments, the total period of such confinement shall not exceed forty two days at a time.(6)[ No order imposing any of the punishments specified in clauses (g) to (j) of sub-section (I) shall be made except after an inquiry held in the manner as may be prescribed.] [Inserted by the Tripura State Rifles (Amendment) Act, 1984, w.e.f. 27.7.1984]
