(1)The Commandant or any other authority as may be prescribed, may subject to any rules made under this Act, impose on a member of the Armed Police one or more of the following punishments for disobedience, negligence in duty, remissness in the discharge of any duty or other misconduct which is prejudicial to good order and discipline of the Armed Police, that is to say :-Minor punishments:(a)deprivation of acting or officiating rank;(b)fine of arty amount not exceeding one month's pay and allowances ;(c)confinement to quarters or camp for a term not exceeding twenty eight days(d)confinement in quarter guard for not more than twenty eight days with oi without punishment drill or extra guard or fatique.(e)removal from any office of distinction or special emolument in the Armed Police ;(f)censure or severe censure ;Major punishment:(g)reduction in substantive rank ;(h)compulsory retirement;(i)removal from service which shall not be a disqualification for future employment under the government;(j)dismissal:Provided that punishment specified in clause (d)- shall not be imposed on any member of the Armed Police who is of or above the rank of a Lance Naik ;(2)When in command of any detachment away from the headquarters, any officer, specially authorised by the Commandant in this behalf, may award any punishment specified in clause (c) or clause (d) of sub¬section (1) to a Constable or an Enrolled Follower.(3)The Deputy Commandant, an Assistant Commandant or a subordinate officer not being below the rank of Inspector, Commanding a separate detachment or an outpost or in temporary command at the headquarters of a Battalion of the Armed Police, may, without a formal trial, award to any Constable or Enrolled Follower, who is for the time being subject to his authority, any one or more of the following punishments for the commission of any petty offence against discipline which is not otherwise provided for in this Act, or which is not a sufficiently serious nature to require trial or prosecution before a criminal court, that is to say,-(a)confinement for not more than seven days in the quarter guard or such other place as may be considered suitable with forfeiture of all pay, allowances during its continuance ;(b)punishment drill, extra-guard, fatique or other duty, for not more than fourteen days, with or without confinement to quarters, lines or camp ;(c)censure or severe censure :Provided that the punishments specified in clause (a) and (b) shall not be awarded for a Havilder, Naik or Lance Naik.(4)A Sub-Inspector who is temporarily in command of detachment or an outpost, may, in like manner and for the commission of any like offence, award to any Constable below the rank of Lance Naik or any Enrolled Follower, for the time being subject to his authority, any of the punishments specified in clause (b) of sub-section (3) for not more than seven days.(5)When two or more punishments amounting to confinement within Armed Police and confinement in quarter guard are awarded to a person conjointly, whether or not he is already undergoing one or more of the said punishments, the total period of such confinement shall not exceed forty two days at a time.(6)No order imposing any of the punishments specified in clauses (g) to (j) of sub-section (1) shall be made except after an inquiry held in the manner as may be prescribed.
