(1)The State Government or any officer authorised under sub-section (2), in that behalf, may impose upon an Inspector or any member of the subordinate ranks of the Police Force, who in the opinion of the State Government or such authorised officer, is cruel, perverse, remiss or negligent in, or unfit for, the discharge of his duties, any one or more of the following penalties, namely:—(a)recovery from pay of the whole or part of any pecuniary loss caused to Government on account of the negligence or breach of orders on the part of such Inspector or any member of the subordinate rank of the Police Force;(b)suspension;(c)reduction in rank, grade or pay, or removal from any office of distinction or withdrawal of any special emoluments;(d)compulsory retirement;(e)removal from service which does not disqualify for future employment in any department other than the Police Department;(f)dismissal which disqualifies for future employment in Government service:Provided that, suspension of a Police Officer pending an inquiry into his conduct or investigation of a complaint against him of any criminal offence shall not be deemed to be a punishment under clause (b).(1-A) The State Government or any officer authorised under sub-section (2) in that behalf, may impose upon an Inspector or any member of the subordinate ranks of the Police Force, who is guilty of any breach of discipline or misconduct or of any act rendering him unfit for the discharge of his duty which, in the opinion of the State Government or of such authorised officer, is not of such nature as to call for imposition of any of the punishments referred to in sub-section (1), any one or more of the following punishments, namely:—(a)warning;(b)a reprimand (to be entered in his service book);(c)extra drill;(d)fine not exceeding one month’s pay;(e)stoppage of increments:Provided that, the punishment specified,—(i)in clause (c), shall not be imposed upon any personnel above the rank of Constable;(ii)in clause (d), shall not be imposed upon an Inspector.
