(3)Nothing in [sub-sections (1), (1A)] and (2)-(a)shall affect any Police Officer's liability to a criminal prosecution for any offence with which he may be charged; or(b)shall entitle any authority subordinate to that by which the Police Officer was appointed, to dismiss or remove him.[26. Procedure to be observed in awarding punishment. - Except in cases referred to in the second proviso to clause (2) of article 311 of the Constitution of India, no order of punishment under sub-section (1) of section 25 shall be passed unless the prescribed procedure is followed.]
