(1)Subject to the provisions of Article 311 of the Constitution and the rules and regulations made under this Act, an officer of the rank of Superintendent of Police or above may award any of the following punishment to a police officer of a rank for which he is the appointing authority-(a)reduction in rank (provided that such reduction in rank shall not be to a rank below the rank in which such officer was recruited);(b)compulsory retirement;(c)removal from service; or(d)dismissal.(2)Any Police officer of the rank of Superintendent of Police or above, subject to the rules made in this behalf, may award any of the following punishments to any Group 'C' Police officer under his official control-(a)reduction in pay;(b)withholding of increment;(c)withholding of promotion;(d)fine not exceeding one month's pay; or(e)reprimand or censure.(3)An Assistant Superintendent of Police or an officer of equivalent rank may award the punishment of reprimand or censure to an officer of or below the rank of Sub Inspector of Police.(4)Any officer of and above the rank of Inspector of Police may award punishments to Constables and Head Constables, as prescribed in the rules framed under this Act.(5)Any punishment mentioned in sub-sections (1), (2), (3) or (4), awarded to an officer, will not affect his liability for prosecution for any criminal offence committed by him.
