Section 779(e) in Police Regulations, Bengal , 1943
(e)Interruption of approved service after a constable has served 17 years and earned the full increments allowed will entail definite punishment of reduction to a lower rate of pay except in cases of clauses (d)(i) and (d)(ii). Such reduction shall be for stated periods, at the option of the Superintendent, subject, of course, to the usual appeal.
