(2)Punitive powers of Director-General and Inspector-General, Commissioner, Deputy Inspector-General (including Director of Police Wireless) and Superintendent and Principal of Training Institution - (a) The Director General and Inspector General including Additional Director General, Special Inspector General, Commissioner including Joint Commissioner, Additional Commissioner and Deputy Inspector General shall have authority to punish an Inspector or any member of the subordinate rank under sub-section (1) or (1-A).A Superintendent shall have the like authority in respect of any Police Officer subordinate to him below the grade of Inspector and shall have powers to suspend an Inspector who, is subordinate to him pending enquiry into a complaint against such Inspector and until an order of the Director General and Inspector General or Additional Director General an Inspector General and (including the Director of Police Wireless) and Deputy Inspector General of Police can be obtained.(b)The Principal of a Police Training College shall also have the like authority in respect of any member of the subordinate ranks of the Police Force below the grade of Inspector undergoing training at such College or serving under him, and in respect of head constables and constables belonging to the Police Force of the District in which such College is situated or of any other district attached to such College for duty under him. He may also suspend an Inspector who is undergoing training at such College or subordinate to him pending inquiry into a complaint against such Inspector and until an order of the Director-General and Inspector-General or Deputy Inspector-General can be obtained.(ba)The Principal of a Police Training School shall have the like authority in respect of any member of the subordinate ranks of the Police Force below the grade of an Inspector, undergoing training at such school or serving under him, or attached to such school for duty under him.(c)The exercise of any power conferred by this sub-section shall be subject always to such rules and orders as may be made by the State Government in that behalf.
