Section 11 in The Orissa Special Armed Police Act, 1946
11. Disciplinary and other powers of Commandant and Assistant Commandant of Special Armed Police otherwise than in respect of Special Armed Police
Subject to such rules as the Provincial Government may make in this behalf, a Commandant or Assistant Commandant of Special Armed Police shall have, with respect to Police-officers appointed to the Orissa Police Force constituted under Sec. 2 of the Police Act, 1861, who are not Special Armed Police Officers, the same disciplinary powers as a District Superintendent of Police has with respect to them under Sec. 7 of the said Act.
