(1)The State Government or any officer authorised under sub-section (2), in that behalf, may suspend, reduce, dismiss or remove [an Inspector or] [These words were inserted by Bombay 28 of 1954, section 5(1).] any member of the subordinate ranks of the Police Force, whom he shall think cruel, perverse, remiss or negligent in the discharge of his duty or unfit for the same, and may fine to an amount not exceeding one month's pay, any member of the subordinate ranks of the Police Force, who is guilty of any breach of discipline or misconduct or any act rendering him unfit for the discharge of his duty which does not require his suspension or dismissal.
