137. Penalties for neglect of duty and punishment.
(1)The District Magistrate or the authorised officer may for misconduct, neglect of duty, or for any other sufficient cause, impose on any police patel or member of the village police liable to be called upon for the performance of police duties, any of the following punishments, namely:-(i)fine not exceeding one-fourth of the annual emoluments of his office;(ii)suspension from office for a period not exceeding six months.(2)Subject to the provisions of Article 311 of the Constitution, the District Magistrate may, for misconduct, neglect of duty or other sufficient cause, impose on any Police Patel or member of the village police liable to be called for the performance of police duties the punishment of removal or dismissal from office.(3)Any person aggrieved by an order under sub-section (1) or (2), may within sixty days from the date of receipt of such order, appeal to the prescribed officer and the decision of the prescribed officer on such appeal shall be final.
