- Subject to the provision to the Article 311 of the constitution and such rule as the government enact from time to time under this Act, The Director General of Police, Inspector General of Police, Deputy Inspector General of Police and The District Superintendent of Police ,may, any time dismiss, suspend or reduce the rank of such police officers of subordinate class any time, who in their opinion, has abused his duty, has neglected his duty or is unfit for the duty or any such officer of the subordinate class, who is negligent in discharging his duty or has made himself incapable of performing his duty due to some work , may award one or more of the following punishments:(a)Fine, which shall not be more than the salary of a month.(b)Punishment such as drill, extra guard duty, hard work or other work with or without confinement in quarter, the period of which may not be more than fifteen days.(c)Deprivation of salary of good behaviour.(d)Removal from any dignified post or deprivation of any special pay.
