Section 16(1) in The Andhra Pradesh Special Protection Force Act, 1991
(1)Subject to the provisions of Article 311, the Director-General of the Force may appoint any of the supervisory officer to impose such penalties after conducting enquiries in accordance with the provisions of the Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 and non-appealable penalties by way of summary disposal in the manner prescribed.Explanation:—For the purpose of this Section—(a)punishments classified as non-appealable shall consist of,—
