(4)The competent officer or the Government may impose any of the following penalties mentioned in items (a) to (q) below against any police officer found guilty on completion of the department level inquiry,—(a)fine;(b)extra duty including drill and physical training;(c)recovery of loss caused to Government from salary;(d)recovery of loss sustained to the concerned party from salary;(e)giving training to improve work and conduct;(f)prohibit from performing fixed particular duties or assigning fixed particular rank;(g)warning;(h)censure;(i)barring increment without cumulative effect;(j)barring increment with cumulative effect;(k)withholding of promotion;(l)reducing pay without cumulative effect;(m)reducing pay with cumulative effect;(n)reduction in seniority or rank;(o)compulsory retirement;(p)removal;(q)dismissal.
