Section 8 in Assam Forest Protection Force Act, 1986
8. Dismissal, removal, etc. of members of the Force.
- Subject to the provisions of Article 311 of the Constitution and to such rules as the Government may under this Act make, any supervisory officer may-(i)dismiss, suspend or reduce in rank any member of the Force whom he thinks remis or negligent in the discharge of his duty or unfit for the same; or(ii)award any or more of the following punishments to any member of the Force who discharges his duty in a careless or negligent manner or who by any act of his own renders himself unfit for the discharge thereof, namely :(a)fine to any amount not exceeding seven days' pay or reduction in any scale;(b)drill, extra guard, fatigue or other duty;(c)removal from any office of distinction or deprivation of any special emolument;(d)other punishment/punishments as may be deemed fit and proper.
