Section 10 in The Tamil Nadu District Police Act, 1859
10. Dismissal, suspension or reduction of officers of the subordinate Police.—
Subject to the provisions of Article 311 of the Constitution and to such rules as the State Government may from time to time make either prospectively or retrospectively under this Act , the Director-General, the Inspectors-General, Deputy Inspectors-General and District Superintendents of Police may at any time dismiss, suspend or reduce to a lower post, or timescale, or to a lower stage in time scale, any officer of the Subordinate Police whom they shall think remiss or negligent in the discharge of his duty or otherwise unfit for the same and may order the recovery from the pay of any such Police Officer of the whole or part of any pecuniary loss caused to Government by his negligence or breach of orders:Provided that the rules made under the section shall not have retrospective effect from a date earlier than the 20thday of October, 1971.
