Section 89 in The Himachal Pradesh Police Act, 2007
89. Suspension.
(1)Any Gazetted Police Officer or Inspector or any officer-in-charge of a Police Station, as the case may be, may suspend, pending inquiry or investigation, any Non-Gazetted Officer under his control who is guilty or reasonably suspected guilty of gravest misconduct and whose immediate suspension is necessary in the public interest or to maintain discipline in the Police force:Provided that where any Police Officer below the disciplinary authority orders the suspension of a Police Officer under his control, he shall immediately inform the disciplinary authority, who may confirm or rescind the order.(2)Suspension of Gazetted Police Officers shall be made by the authority competent to order suspension under the relevant service rules.(3)Every order of suspension passed under this section shall be in writing giving briefly the reasons thereof.(4)Where a Police Officer is suspended (whether in connection with any disciplinary proceeding or otherwise) and any other disciplinary proceeding is commenced against him during the continuance of his suspension, the authority competent to place him under suspension may, for reasons to be recorded in writing, direct that the Police Officer shall continue to be under suspension until the termination of all or any such proceedings.(5)An order of suspension may, at any time, be revoked, modified or reviewed suo moto, or on the representation of the suspended officer by the authority which made the order or by any authority to which that authority is subordinate.(6)All cases where the period of suspension exceeds one year shall be reported to the State Police Board by the Director-General of Police.
