11. Commissioner may dismiss, suspend, reduce, etc., members of the subordinate ranks of the force.
- [The Commissioner] [Substituted for the words 'The appointment of the members of the force shall rest with the Commissioner and' by the Adaptation Order, 1937.] may, at any time, [subject to the provisions of Article 311 of the Constitution and to the control of the State Government] [Substituted for the words 'Subject to the control of the State Government' by the Adaptation (Third Amendment) Order, 1951.], [dismiss, suspend or reduce to a lower post or time-scale or to a lower stage in a time-scale] [Substituted for the words 'fine, suspend, reduce or dismiss any member thereof, provided that no fine shall exceed one month's pay' by section 3 of the Chennai City Police (Amendment) Act, 1936 (Tamil Nadu Act XX of 1936).], any member [of the subordinate ranks of the Police force] [Substituted for the words 'thereof' by the Adaptation Order, 1937.] and may order the recovery from the pay of any such member, of the whole or parts of any pecuniary loss caused to Government by his negligence or breach of orders.
