Section 47(3) in The M.P. Vishesh Sashastra Bal Niyam, 1973
(3)In case it is decided to deal with the accused departmentally, then in the case oi Class III and IV officers, the same procedure will be adopted as is prescribed in the Madhya Pradesh Police Regulations for dealing with officers of corresponding rank in the District Police and the Commandant will be deemed to be a Superintendent of Police for the purposes of awarding punishment prescribed for subordinate Police Officers under the Police Regulations The procedure for departmental action against officers of Class I and II will be governed by the Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 and the service rules of the respective services.
