The permissible forms of punishment are as follows:-Dismissal.Fine.Deprivation of good conduct badges or stripes.Censure or warning.Suspension should not be awarded as a substantive punishment, owing to the confusion it creates in the duties of watch and ward. When the conduct of a chaukidar is such as to raise a prima facie likelihood of his ultimate dismissal, he may be suspended pending inquiry, but a term of such suspension should always be stated and arrangements for a substitute should be made.
