Section 48 in The M.P. Vishesh Sashastra Bal Niyam, 1973
48. Powers of punishment to be exercised by the officers of various grades.
- The officers of various grades shall exercise powers of punishment under Section 21 of the Act as given below :-(i)Deputy Commandant, Assistant Commandant and Gazetted Company Commander.The punishments prescribed in Section 21 (i) (a) and (b) up to 7 days.(ii)Company Commanders (Inspector) and Company Second-in-Command.When in independent charge of a Company or its sub-units and if no officer of his Battalion Senior in rank to him is present in the camp, the punishment prescribed in Section 21 (1) (a) and (b) up to 7 days otherwise the punishment prescribed in Section 21 (1) (a) up to 5 days and (b) up to 7 days.(iii)Platoon Commanders Sub-Inspector and Assistant Sub-Inspector.When in independent charge of a Platoon or a sub-unit or body of men and if no officer of the Battalion superior to him in rank is present in the camp, the punishment prescribed in Section 21 (1) (a) and (b) up to 5 days. Otherwise the punishment prescribed in Section 21 (1) (a) and (h) up to 5 days otherwise the punishment prescribed in Section 21 (1) (a) up to 2 days and 21 (1) (b) up to 4 days.(iv)Head Constables (including Naik) and Lance Naik when in independent Command.When in independent Command of sub-unit or body of men and if no officer senior to him in rank is present punishment prescribed in Section 21 (1) (b) up to 5 days and Section 21 (1) (a) up to 1 day.It shall be the duty of any officer below the rank of Commandant to forward the full details of the offence to his Superior Officer with his recommendations if he feels that he will not be able to give adequate punishment for any offence under the Act.
