Section 858(2) in Police Regulations, Bengal , 1943
(2)A Superintendent may suspend any Inspector subordinate to him, pending enquiry into his conduct and may award to him the punishment mentioned in (a)(iv) and enter it at his discretion in the officer's service record, reporting every case to the Deputy Inspector-General of the Range, giving details explanatory of the necessity for his action. He may award to any police officer subordinate to him below the rank of Inspector any punishment which may be awarded to such officer by the Inspector-General or Deputy Inspector-General under this regulation. If, after drawing up proceedings against an Inspector, the Superintendent considers that the. offence requires a punishment which he is not empowered to award, he shall record a finding in the proceedings and forward them to the Deputy Inspector-General with his recommendations. The Deputy Inspector-General shall then pass final orders after going through the proceedings, or if he considers that the Inspector should be dismissed or removed from the service, shall forward the proceedings to the Inspector-General for orders.Proceedings against Inspectors involving recommendations of dismissal or removal from the service should be forwarded by the Superintendent direct to the Inspector-General for orders.
