864. Retention in service of police officers sentenced by Criminal Courts. [§7, Act V, 1861, read with §243 of the Government of India Act, 1935].
(a)Every police officer sentenced by a Court for an offence implying moral turpitude shall, unless the Inspector-General otherwise orders, be dismissed.(b)A police officer sentenced by a Court for an offence not implying moral turpitude, shall ordinarily be dismissed; but, in trivial cases, some more lenient form of punishment than dismissal may be awarded or the offender may not be punished. In such cases the departmental proceedings shall contain a record of the reasons for dismissing or not dismissing the offender.
