Section 14A(6) in The Calcutta Suburban Police Act, 1866
(6)A special police officer or a Traffic Warden appointed under this section shall be a part-time officer who shall not be entitled to any remuneration for his services as such special police officer or Traffic Warden and whose appointment shall be liable to termination by the appointing authority any time after giving him one month’s notice but without payment of any compensation or damages whatsoever.
