31. Summary Punishment of Warrant Officer and Non-Commissioned Officer.
- An officer having powers not less that that of Sub-Area or equivalent Commander dealing summarily with an offence under rule 28 may award any of the following punishments :-(a)in the case of a Warrant Officer -(i)Dismissal.(ii)Reduction to a lower grade or place in the list of his rank or to the ranks.(iii)Forfeiture of seniority of rank.(iv)Severe reprimand or reprimand.(v)Fine.(vi)Stoppages of-pay and allowances until any proved loss or damage occasioned by the offence of which the offender is charged is made good :Provided that in every case in which the officer proposes to order the offender to pay a fine he shall first ask the offender whether he claims to be tried by criminal court, and if the offender does so claim, he shall take steps for bringing the offender to trial by a criminal court.(b)In the case of Non-Commissioned Officer -(i)Dismissal.(ii)Reduction to a lower class or a lower rank or to the ranks.(iii)Forfeiture of seniority of rank.
