Section 32 in The Central Reserve Police Force Rules, 1955
32. Orderly Room .-(a) Report of petty cases of misconduct and indiscipline should as far as possible be inquired into and disposed off in Orderly Room by an officer authorised to award petty punishment under sub-section (3) of section 11 read with rule 27 to any member of the Force who is for the time being subject to his authority. Inquiries in the Orderly Room shall be held on two or more fixed days in a week.
(b)If the offence calls for more severe punishment than the officer dealing with it is authorised to inflict, he shall--(1)if at Headquarters, have the accused brought before the Commandant;(2)if away from Headquarters forward the record with his recommendations to the Commandant for orders;(3)proceedings of such inquiries shall be recorded in the Orderly Room Register.
