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Union of India - Section
Section 7 in The Police Act, 1861
7. Appointment, dismissal, etc., of inferior officers
.[[Subject tothe provisions of article 311 of the Constitution, and to such rules] [Substituted by A.O.1937, for certain words.] as the StateGovernment may, from time to time, make under this Act, the Inspector-General, Deputy Inspectors-General, Assistant Inspectors-General and District Superintendents of Police may at any time dismiss, suspend or reduce any police officer of the subordinate ranks] whom they shall think remiss or negligent in thedischarge of his duty, or unfit for the same;[or may awardany one or more of the following punishments to any police officer [of the subordinateranks] [Substituted by Act 8 of 1895, Section 2, for certain words.] who shall discharge his duty in a careless or negligentmanner, or who, by any act of his own, shall render himself unfit for thedischarge thereof, namely:- (a) fine to any amount not exceeding one months pay;| [Punjab, Haryana and Chandigarh].In its application to the States of Punjab and Haryana and Union territory of Chandigarh, in Section 7,(a) after the words dismiss suspend or reduce, insert either in rank or within a time scale; and(b) after the Cl. (d), add the following clause, namely:(e) stoppage of increments.East Punjab Act 30 of 1948, Section 2 and Central Act 31 of 1966, Section 88.[Uttar Pradesh].In its application to the whole of U.P., except the Jaunsar-Bawar Pargana of the Dehradun district and the portion of the Mirzapur district of south of Kaimur Range, in Section 7, add the following clause, namely:(e) withholding of increments or promotion including stoppage at an efficiency bar.Uttar Pradesh Act 2 of 1944, Section 4 (w.e.f. 1-4-1944).(ii) In its application to the State of Uttar Pradesh, in Section 7, for the words Inspector-General, substitute Director-General-cum-Inspector-General, Inspector-General.Uttar Pradesh Act 10 of 1984, Section 5.[West Bengal].In its application to the State of West Bengal, for Section 7, substitute the following sections, namely:7. Punishment of subordinate ranks of the police force in disciplinary cases.The appointing authority, or an officer not lower in rank than the appointing authority, shall be competent to inflict all punishments on the members of the subordinate ranks of the police force in disciplinary cases.7-A. Validity of appointment, dismissal and punishment of subordinate ranks of the police force in certain cases.Notwithstanding anything contained elsewhere in this Act or any rule, regulation or order made thereunder, all appointments made by the Inspector-General or any other authority subordinate to him, all orders of dismissal or removal from office passed by any such authority, not being an authority subordinate to the authority by which the respective appointments were made, and all orders inflicting any other punishment passed by any other authority, before the commencement of the Police (West Bengal Amendment) Act, 1963, in respect of the subordinate ranks of the police force shall be deemed to be, and to have always been, validly passed.West Bengal Act 38 of 1963, Section 4 (w.e.f. 3-2-1964). |