(1)The Commandant or any other authority as may be prescribed, may subject to any rules made under this Act, impose on a member of the Armed Police one or more of the following punishments for disobedience, negligence in duty, remissness in the discharge of any duty or other misconduct which is prejudicial to good order and discipline of the Armed Police, that is to say :-Minor punishments:(a)deprivation of acting or officiating rank;(b)fine of arty amount not exceeding one month's pay and allowances ;(c)confinement to quarters or camp for a term not exceeding twenty eight days(d)confinement in quarter guard for not more than twenty eight days with oi without punishment drill or extra guard or fatique.(e)removal from any office of distinction or special emolument in the Armed Police ;(f)censure or severe censure ;Major punishment:(g)reduction in substantive rank ;(h)compulsory retirement;(i)removal from service which shall not be a disqualification for future employment under the government;(j)dismissal:Provided that punishment specified in clause (d)- shall not be imposed on any member of the Armed Police who is of or above the rank of a Lance Naik ;
