Section 16(1) in The Bihar Home Guards Rules, 1953
(1)Without prejudice to the imposition of other penalty by or under the Act, one or more of the following punishments may be imposed on officers and men of the Home Guards Force, for dereliction of duty or offences against the Force:-(i)reprimand, (ii) extra guard or fatigue duty, (iii) confinement to barracks, (iv) forfeiture of allowance, (v) suspension, (vi) black mark, (vii) stoppage of increments, (viii) reduction in rank, (ix) removal, (x) dismissal.Note.-Particular care and discretion must be exercised before imposing any punishment under clauses (ii) and (iii) which shall not be imposed on Platoon Commanders and higher ranks of officers.
