Section 14(2) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
(2)Whenever the Pradeshik Armed Constabulary or any Company thereof is disbanded or reconstituted under sub-section (1) it shall notwithstanding anything contained in this Act or any other enactment for the time being in force and subject to such conditions as may be prescribed, be lawful for the State Government with a view to such disbandment or reconstitution, to discharge any officer from the Pradeshik Armed Constabulary and if he is enrolled under the Police Act, 1861 and has not been confirmed from the Police Force also.
