Section 882(c) in Police Regulations, Bengal , 1943
(c)Against an order of dismissal, removal, reduction, black mark, deprivation of approved service increment, or removal from any office of distinction or special emolument, and in the case of Inspectors, censure, there shall be an appeal to the authorities mentioned below-(i)in the case of an order passed by a Superintendent, to the Deputy Inspector-General;(ii)in the case of an order passed by the Deputy Inspector-General, to the Inspector-General ; and(iii)in the case of an order passed by the Inspector-General, to the Governor.*
