(2)(a)Punitive powers of Inspector-General Commissioner, Deputy Inspector General and District Superintendent. - The Inspector-General, the Commissioner and the Deputy Inspector General shall have authority to punish [an Inspector or] [These words were inserted by Bombay 28 of 1954, section 5 (2) (i).] any member of the subordinate ranks under sub-section (1). A District Superintendent shall have the like authority in respect of any Police officer subordinate to him below the grade of Inspector [and may suspend an Inspector who is subordinate to him pending inquiry into a complaint against such Inspector and until an order of the Inspector General or Deputy Inspector-General can be obtained.] [These words were inserted by Bombay 28 of 1954, section 5 (2) (ii).](b)The Principal of [[a Police Training College or School] [These words were substituted for the words ]] shall also have the like authority in respect of any member of the subordinate ranks of the Police Force below the grade of Inspector [undergoing training at [such [College or school] [These words were inserted by Bombay 6 of 1955, s.2(1)]] or] serving under him, and in respect of head constables and constables belonging to the Police Force of [the District in which such [College or school] [These words were substituted for the words 'the Nasik District' by Bom 34 of 1959, section 13 (i) (a).] is situated] or of any other district attached to [such [College or school] [These words were substituted for the words 'the said school' by Bombay 34 of 1959, section 13(i)(b).]] for duty under him. [He may also suspend an Inspector who is [undergoing training at [such [College or school] [These words were deleted by Bombay 20 of 1953, section 4 (2) and again inserted by Bombay 28 of 1954, section 5 (3).]] or] subordinate to him pending inquiry into a complaint against such Inspector and until an order of the Inspector-General or Deputy Inspector-General can be obtained.](bb)[ A Superintendent of Police appointed under section 8-A for the Police Wireless System or the Police Motor Transport Service or for performing any specific duties [or a Superintendent of Police appointed under section 22-A] [Clause (bb) was inserted by Bombay 20 of 1953, section 4 (3).] shall have the like authority in respect of any Police officer subordinate to him below the grade of Inspector.](c)the exercise of any power conferred by this sub-section shall be subject always to such rules and orders as may be made by the State Government in that behalf.
