Section 858(6) in Police Regulations, Bengal , 1943
(6)Subject to the condition that the powers shall not be exercised in any district without the general or special permission of the Superintendents, to be given in writing, and that there is no Sub-divisional Police Officer, selected Inspectors may be empowered to inflict minor punishments on Assistant Sub-Inspectors, head constables, naiks and constables under them. Such punishments shall be entered in a defaulters' book to be kept by the Inspector in B. P. Form No. 163. Extracts from the register shall be sent from time to time for entry in the Reserve office punishment register.(b)Every order of punishment inflicted by officers referred to in subclauses (5) and (6) of clause (a) shall be put up by the Reserve officer with the delinquent's service book to the Superintendent who shall decide whether in view of the man's previous character, proceedings should be drawn up against him or whether the minor punishment awarded to him requires modification.NOTE. - An officer cannot be dismissed or removed from service, by an authority subordinate to the appointing authority.Prior to 1st March, 1936, Sergeants and Sub-Inspectors were appointed by the Inspector-General, and Assistant Sub-Inspectors were appointed by the Deputy Inspectors-General. Such officers therefore cannot be dismissed or removed from service by the authorities referred to in this regulation but officers appointed substantively to those ranks after 1st March, 1936, may be so dismissed or removed from service.Proceedings against Sub-Inspectors appointed prior to 1st March, 1936, containing recommendations of dismissal or removal from the service should be forwarded by the Superintendent direct to the Inspector-General for orders.
