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Bengal Presidency - Section

Section 882 in Police Regulations, Bengal , 1943

882. Appellate authorities and appeals. [§ 7, Act V, 1861, read § 243 of the Government of India Act, 1935].

(a)The table below shows the authority to whom appeals against orders of punishment may be preferred by the different ranks:-
Rank of officer   Authority inflicting punishment Appellate authority
Inspectors   Superintendent, Deputy Inspector-General,Inspector-General. Deputy Inspector-General,Inspector-General,Governor.*
Sub-Inspectors   }    
Sergeants    
Assistant Sub-Inspectors. |
Head constables    
Naiks    
Constables Superintendent Deputy Inspector-General.
Serangs    
Engine drivers    
Other engine and    
deck crews.    
Manjis and Mullahs    
       
*In such cases the Public Service Commission is consulted and the Governor exercises his individual judgment.
(b)No appeal shall he against an order imposing any one of the following punishments-censure (except in the case of Inspectors) reprimand, confinement to quarters, punishment drill extra guard or other duty.
(c)Against an order of dismissal, removal, reduction, black mark, deprivation of approved service increment, or removal from any office of distinction or special emolument, and in the case of Inspectors, censure, there shall be an appeal to the authorities mentioned below-
(i)in the case of an order passed by a Superintendent, to the Deputy Inspector-General;
(ii)in the case of an order passed by the Deputy Inspector-General, to the Inspector-General ; and
(iii)in the case of an order passed by the Inspector-General, to the Governor.*
(d)No second appeal shall lie from an order passed in an appeal.
*In such cases the Public Service Commission is consulted and the Governor exercises his individual judgment.