(1)A Police officer of or above the rank of Superintendent of Police may place a Police officer of the rank of Inspector of Police or below subordinate to him, under suspension-(a)where a disciplinary proceeding for award of punishment against him is contemplated or is pending;(b)where in the opinion of the aforesaid authority, there is a prima facie case that such officer has engaged himself in activities prejudicial to the security of State; or(c)where in the opinion of the aforesaid authority there is prima facie evidence in respect of any criminal offence under investigation, inquiry or trial.
