(1)Without prejudice to the imposition of other penalty by or under the Act, one or more of the following punishments may be imposed on officers and men of the Home Guards Force, for dereliction of duty or offences against the Force:-(i)reprimand, (ii) extra guard or fatigue duty, (iii) confinement to barracks, (iv) forfeiture of allowance, (v) suspension, (vi) black mark, (vii) stoppage of increments, (viii) reduction in rank, (ix) removal, (x) dismissal.Note.-Particular care and discretion must be exercised before imposing any punishment under clauses (ii) and (iii) which shall not be imposed on Platoon Commanders and higher ranks of officers.(2)(i)The penalties indicated in items (v) to (x) of sub-rule (1) above may be imposed after proper proceedings by the appointing authority.(ii)[ Director General, Home Guards, Bihar, Patna will have the power to hear appeal application preferred by appellant within thirty days from the date of communication of the order of punishment passed by the Competent Authority.] [Substituted by Bihar Notification No. L/H.G.-16-01/2017-5325, dated 11.6.2018 (w.e.f. 30.7.1953).](iii)Proceeding will be regulated by the general orders of State Government laid down from time to time unless special orders, if any, are issued in this respect
