Section 7 in The Orissa Special Armed Police Act, 1946
7. Minor punishment.
(1)A District Magistrate, Commandant or Assistant Commandant, or an officer not being below the rank of Subedar commanding a separate detachment or an outpost or in temporary command at headquarters of a district during the absence of the District Magistrate, Commandant and Assistant Commandant, may without a formal trial award to any [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] officer who is subject to his authority any of the following punishments for the commission of any petty offence against discipline which is not otherwise provided for in this Act, or Which is not of a sufficiently serious nature to call for a prosecution before a Criminal Court, that is to say -(a)imprisonment to the extent of seven days in the quarter-guard or such other place as may be considered suitable, with forfeiture of all pay and allowances during its continuance;(b)punishment drill, extra guard, fatigue, or other duty, not exceeding thirty days in duration, with or without confinement to quarters.(2)Any one of these punishments may be awarded separately or in combination with anyone or more of the others.
