Section 8 in Rajasthan Armed Constabulary Act, 1950
8. Minor punishments.
(1)[The Inspector General or a Deputy General or a Commandant or] [State vs. Rawatsingh, AIR 1937 Rajasthan 26.] subject to the control of [such Inspector General or Deputy Inspector General or Commandant or Assistant Commandant] [Substituted by Seection 6 of Rajasthan Act No. 14 of 1960, published in the Rajastham Gazetted, Extraordinary, Part 4-A, dated 25.4.1960.] or such other officer as may be prescribed, may without formal trial, award to any officer of the Rajasthan Armed Constabulary of and below the rank of head constable who is subject to his authority, any of the following punishments for the commission of any offence against discipline which is not otherwise provided for in this Act or which in the opinion of the Commandant, Assistant Commandant or officer, as the case may be is not of sufficiently serious nature to call for prosecution before a criminal court, that is to say :(a)Imprisonment in the quarter-guard, or such other place as may be considered suitable, for a term which may extend to twenty-eight days when the order is passed by a Commandant, or to seven days when it is passed by any other officer Such imprisonment shall involve the forfeiture of all pay and allowances for the period of imprisonment.(b)Punishment drill, extra guard, fatigue or other duty, not exceeding twenty-eight days in duration, with or without confinement to the Lines.(c)Fine not exceeding seven days' pay.(2)Any of the punishments specified in sub-section (1) may be awarded separately or with any one or more of the others:Provided always that imprisonment and confinement to the lines shall not exceed twenty-eight consecutive days, and fine shall not be combined with imprisonment.(3)No appeal shall lie from an order passed under this section.
