192. Prescribed extent of punishments under section 80.-Subject to the other provisions of the Act, a commanding officer or other officer as is specified under section 80, may,-
(i)if not below field rank, award punishments specified in section 80 to the full extent;(ii)if not below field rank, award imprisonment and detention upto seven days and other punishments to the full extent. An officer having power not less than an officer commanding a division may, however, empower such officer to award imprisonment and detention to the full extent:[Provided that where the punishment awarded consists of reduction to a lower grade of pay, such reduction shall be to the immediately next lower grade and shall not be effective for a period exceeding one year.]
