859. Duties of a Superintendent in respect of the discipline of detachments detailed for duty within his jurisdiction from another district. [§ 7, Act V, 1861, read with § 243 of the Government of India Act, 1935].
- The Superintendent to whose district a police detachment is detailed shall exercise the same disciplinary authority over the police officers of the detachment as over the permanent force of his own district in the matter of dismissal, suspension, reduction and award of punishment and any appeal admissible against an order of punishment made by him shall lie to the Deputy Inspector-General of the Range to whom such Superintendent is subordinate and not to the Deputy Inspector-General of the Range from which the offender was detailed. These orders apply mutatis mutandis to officers other than Superintendents in whose jurisdiction detachments from outside are working.
