(2)If there is no prima facie evidence sufficient for a conviction but the evidence is sufficient to produce reasonable belief of the guilt of the officer of the subordinate to the mind of the authority concerned, the authority shall hold a departmental enquiry. However, the person concerned shall be invariably prosecuted for wilfully permitting escape of a prisoner, and, committing serious offence under the Indian Penal Code, 1860 (V of 1860) or other criminal law, and, the enquiry should be conducted by the Police.
