Section 32 in The Chota Nagpur Rural Police Act, 1914
32. [ Power of Superintendent of Police to fine village policeman road-patrol. [Sections 30, 31 and 32 are in force in this form in areas in which the provisions of part III of the Bihar and Orissa Village Administration Act, 1922 are not in force.]
- Every village policeman or road-patrol who is guilty of any wilful misconduct in his office, or any neglect of his duty such misconduct or neglect not being an offence within the meaning of the Indian Penal Code and not being of so grave a character as, in the opinion of the Superintendent of Police, to require his dismissal from his office shall be liable, under the order of the Superintendent, to a fine not exceeding one month's salary.]
