Section 3B in The Calcutta Suburban Police Act, 1866
3B. Appointment, dismissal and punishment of subordinate ranks of the Police force.—
(1)Subject to such rules as the State Government may make in this behalf, the Commissioner of Police shall have the power to appoint all members of the subordinate ranks of the Police-force:Provided that the Commissioner of Police may, with the approval of the State Government, delegate such power of appointment in respect of all subordinate ranks of the Police-force except Inspectors, to any Additional, Joint, Deputy, Additional Deputy or Assistant Commissioner of Police appointed under section 5 of the Calcutta Police Act, 1866 (Ben. Act IV of 1866).(2)Subject to the provisions of sections 4 and 5, 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.
