874. Black marks. [§7, Act V 1861, read with § 243 of the Government of India Act, 1935].
- The following rules regulate the award of black marks :-(i)Constables are excluded from the operation of this regulation.(ii)Black marks may be awarded in lieu of the other punishments enumerated in regulation 857 to Inspectors, Sergeants, Sub-Inspectors, Assistant Sub-Inspectors, head constables and naiks. They are intended to take the place of fines which shall not be inflicted. Not more than one black mark shall be awarded for any one specific offence, nor shall a black mark be awarded in addition to any other punishment.(iii)A black mark shall remain as a permanent punishment on record against an officer.(iv)Black marks shall be enterea in the service books or roll of officers and also in officers' confidential report books.
