Section 88 in The Himachal Pradesh Police Act, 2007
88. Disciplinary Penalties.
(1)Subject to the provisions of this Act and in the manner as may be prescribed, any Gazetted Police Officer of the rank of Superintendent of Police or above, can award any of the major penalties to any Non-Gazetted Police Officer for whom such Gazetted Officers is an appointing authority.(2)Any Gazetted Police Officer of the rank of Superintendent of Police or above, in accordance with the procedure prescribed, shall have the power to award any of the minor penalties to any Non-Gazetted Police Officer under his official control.(3)The Assistant Superintendent of Police or the Deputy Superintendent of Police or any other officer of equivalent or higher rank shall have the power to award the minor penalty of reprimand or censure to Non- Gazetted Police Officers upto the rank of Sub-Inspectors of Police for such misconduct as may be prescribed.(4)Any Police Officer of the rank of Inspector and above may, in accordance with the procedure prescribed, award the minor penalty of reprimand or censure or of fatigue drill to Non-Gazetted Police Officers Grade- II for such misconduct as may be prescribed.(5)Any penalty specified under sub-sections (1) to (4), if awarded to any Police Officer, shall not affect his liability for prosecution and punishment for any criminal offence committed by him or his liability to make good the pecuniary loss caused by his proven misconduct.
