(1)A police officer of or above the rank of Superintendent of Police may place a police officer of the rank of Sub-Inspector or below subordinate to him, under suspension:(a)where a disciplinary proceeding for award of punishment against him is contemplated or is pending;(b)where in the opinion of the aforesaid authority, there is a prima facie case that such officer has engaged himself in activities prejudicial to the Security of State for which an enquiry is contemplated or pending; or(c)where in the opinion of the aforesaid authority there is prima facie evidence in respect of any criminal offence under investigation, inquiry or trial.
