Section 11 in The Orissa Special Armed Police Act, 1946
11. Disciplinary and other powers of Commandant and Assistant Commandant of'[Special Armed Police] otherwise than in respect of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.].
- Subject to such rules as the Provincial Government may make in this behalf, a Commandant or Assistant Commandant of [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] shall have, with respect to Police-officers appointed to the Orissa Police Force constituted under Section 2 of the Police Act, 1861, who are not [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] Officers, the same disciplinary powers as a District Superintendent of Police has with respect to them under Section 7 of the said Act.
