(1)Subject to the provisions of Article 311 of the Constitution and the rules and regulations made under this Act, an officer of the rank of Superintendent of Police or above may award any of the following punishment to a police officer of a rank for which he is the appointing authority-(a)reduction in rank (provided that such reduction in rank shall not be to a rank below the rank in which such officer was recruited);(b)compulsory retirement;(c)removal from service; or(d)dismissal.
