(1)The Commandant or any other authority as may be prescribed, may, subject to any rules made under this Act, impose on a member of the rifles one or more of the following punishments for disobedience, negligence in duty, remissness in the discharge of any duty or other misconduct which is prejudicial to good order and discipline of the Rifles, that is to say:]Minor Punishments:(a)deprivation of acting or officiating rank;(b)fine of any amount not exceeding one month's pay and allowances;(c)confinement to quarters or camp for a term not exceeding twenty eight days;(d)confinement in quarters guard for not more than twenty eight days with or without punishment drill or extra guard or fatigue or other duty;(e)removal from any office of distinction or special emolument in the Rifles ;(f)censure or severe censure;Major Punishments:(g)reduction in substantive rank:(h)compulsory retirement ;(i)removal from service which shall not be a disqualification for future employment under the Government ;(j)dismissal :Provided that punishment specified in clause (d) shall not be imposed on any member of the Rifles who is of or above the rank of a Lance Naik ;
