7. Punishment of Grama Rakshis for neglect of duties, etc.
(1)Subject to the rules made in that behalf, the appointing authority shall have the power to suspend, dismiss or fine up to an amount of ten rupees, any Grama Rakshi under his control, if the Grama Rakshi without reasonable cause neglects or refuses to exercise the powers or discharges the duties conferred or imposed on him by or under this Act or to obey any lawful order or direction given to him for exercising and performing his powers and duties or is guilty of any breach of discipline or misconduct.(2)When the appointing authority passes an order suspending, fining or dismissing any Grama Rakshi under Sub-section (1) he shall record such order with the reasons therefor and note of the enquiry in writing and no such order shall be passed unless the Grama Rakshi concerned has been given an opportunity of being heard in his defence.(3)Any Grama Rakshi aggrieved by an order made under Sub-section (1) may prefer an appeal against such order before the prescribed authority within thirty days of the date of communication of such order and the said authority, after hearing the appellant, may pass such order as he thinks fit.(4)The Revenue Divisional Commissioner may at any time call for and examine any record for the purpose of satisfying himself as to the legality or propriety of any order passed under Sub-section (1) or under Sub-section (3) and pass such order as he thinks fit.(5)Every order passed under Sub-section (1) shall, subject to orders, if any, passed under Sub-section (3) or under Sub-section (4), be final.(6)Any fine imposed under this section may be recovered in the manner provided by the Code of Criminal Procedure, 1898 (5 of 1898) as if such fine were imposed by a Court.
