Section 58(3) in The Indo-Tibetan Border Police Force Act, 1992
(3)An officer not below the rank of Commandant may, in the prescribed manner, proceed against a person of or below the rank of Subedar-Major who is charged with an offence under this Act and award anyone or both of the following punishments, that is to say, -(a)severe reprimand or reprimand;(b)deduction from pay and allowances of any sum required to make good any proved loss or damage occasioned by the offence of which he is convicted.
