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State of Odisha - Section

Section 24 in The Orissa Grama Rakshi Rules, 1969

24. Punishment.

(a)The punishment specified in Column (1) below may be imposed on a Grama Rakshi by the authorities mentioned in column (2) against each thereof :
  Punishments(1)   Authorities(2)
1. Censure or Warning in the Service Book } By Superintendent of Police of the district or by the[Sub-divisional Police-Officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]so authorised by theSuperintendent of Police of the district.
2. Fine up to a maximum of Rs. 10 at a time
3. Dismissal   Only by the Superintendent of Police of the district.
(b)Whenever the Grama Rakshi is found to be guilty of negligence or dereliction of duty or failure to obey any order or direction given to him or misconduct, the officer-in-charge of the Police-station shall call for an explanation from the Grama Rakshi, and intimate the fact to the concerned sub-divisional police-officer.
(c)If the Grama Rakshi offers his explanation called for under Clause (d) he shall submit the same to the Officer-in-charge of the police-station who shall forward it to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]. [The Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall, forward the paper with his comments to the [Superintendent of Police of the district.] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] In case the Grama Rakshi desires to be heard in person, he shall be given an opportunity to appear before the said [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] at a date and time to be specified by the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] and submit his explanation, if any, to the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] though the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.], The final orders passed by the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall be communicated to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] who in turn will cause it to be communicated to the Grama Rakshi through the Officer-in-charge of the police-station.
(d)The [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall, after due consideration and after holding such enquiry as he deems necessary, pass orders. In such cases where the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] comes to the conclusion that dismissal shall be appropriate punishment, he shall record the grounds thereof and call for the explanation of the Grama Rakshi to show cause within a specified period against the proposed punishment.
(e)If the Grama Rakshi offers his explanation the Officer-in-charge of the police-station shall forward it to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]. The [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall then forward the paper with his comments to the Superintendent of Police of the district. In case the Grama Rakshi desires to be heard personally he may appear before the Superintendent of police of the district within the period specified and submit his explanation to the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] through the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]. The final orders passed by the [Superintendent of Police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall be communicated to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] who in turn will cause it to be communicated to the Grama Rakshi through the Officer-in-charge of the police-station.
(f)The order of punishment by the appointing authority shall be entered in the District Order Book.
(g)Notwithstanding anything contained in the aforesaid provisions, the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] and the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] are competent to start suo motu proceedings against the Grama Rakshi; but subject to the limitation that only the Superintendent of Police of the district may pass orders of dismissal against the Grama Rakshis.