Section 28(b) in Police Regulations, Bengal , 1943
(b)When such Court has not recorded its opinion that a special inquiry is necessary, or when a Magistrate has in a judgment criticised the conduct of a police officer -(I)it will be at the discretion of the District Magistrate to order -(i)the institution of criminal proceedings, or(ii)a magisterial inquiry or a departmental inquiry by a police officer of superior rank, or(iii)disciplinary action by the Superintendent under the ordinary departmental rules,
