(1)The Inspector General Deputy Inspector-General or the Commandant may place a member of the Armed Police under suspension pending inquiry or trial of an offence under this Act or any other law for the time being in force.(2)A Deputy commandant or an Assistant commandant, when authorised by the Commandant, may place a Constable or an Enrolled Follower under suspension pending enquiry of trial of an offence under this Act or any other law for the time being in force.(3)Unless otherwise ordered, a member of the Armed Police under suspension shall not leave the headquarters of the Battalion, Company or Platoon as may be specified by his superior officer, and such member under suspension shall attend all the Roll Calls at such headquarters.Chapter - IV Miscellaneous
