26. Procedure to be observed in awarding punishment.
- When any officer passes an order for fining, suspending, reducing, removing or dismissing a Police Officer, he shall record such order or cause the same to be recorded, together with the reasons therefor and a note of the inquiry made in writing, under his signature:Provided that [no order for] [These words were substituted for the words 'no such order' by Bombay 57 of 1954, section 4.] reducing, removing or dismissing a Police officer shall be passed without giving him a reasonable opportunity of showing cause against the action proposed to be taken against him except in cases referred to in the proviso (a) to clause (2) of Article 311 of the Constitution.
