Section 858(1) in Police Regulations, Bengal , 1943
(1)The Inspector-General may suspend, reduce, dismiss or remove any police officer of or below the rank of Inspector, or award to any such police officer any one or more of the following punishments, namely :-(i)deprivation of approved service increment ;(ii)removal from any office of distinction or special emolument;(iii)entry of black mark against his name according to regulation 874;(iv)censure or reprimand; and(v)confinement to barracks for a term not exceeding 15 days with or without punishment drill, extra guard fatigue or other duty :Provided that the punishments mentioned in sub-clause (v) shall not be awarded to any Inspector, Sergeant, Sub-inspector or Assistant Sub-Inspector nor shall punishment drill be awarded to any head constable or naik.A Deputy Inspector-General has similar power except that in the case of removal or dismissal of Inspectors, he shall forward the proceedings to the Inspector-General for orders.NOTE. - Forfeiture of leave salary under Fundamental Rule 73 and Bengal Service Rule 158 (b), Part I, and deductions from pay on account of loss of or damage to Crown property shall not be treated as punishment.
