(4)To impose suspension and punishment other than degradation or dismissal in accordance with the rules in force in regard to all officers subordinate to them, drawing salaries of Rs. 350 or less in the Subordinate Educational Service and to make subsistence grants to suspended officers.(D. of P. item 46; G. O. no. 207-E. R., dated the 30th June 1921 and G O. no. 2324-F., dated the 7th March 1923.)
