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Union of India - Section

Section 27 in The Central Reserve Police Force Rules, 1955

27. Procedure for the award of punishments .-(a) [The punishments shown as items 1 to 11 in column 2 of the table] below may be inflicted or non--Gazetted Officers and men of the various ranks shown in each of the headings of columns 3 to 6, by the authorities named below such headings under the conditions mentioned in column 7.

[TABLE
SI. No. Punishment Subedar (ins-pector) Sub-Inspector Others except Const. & enrolled followers Consts. & enrolled followers Remarks
1 2 3 4 5 6 7
1. Dismissal or removal from the Force DIGP DIGP Comdt. Comdt. To be inflicted after formal departmental enquiry
2. Reduction to a lower time-scale of pay or service DIGP DIGP Comdt. Comdt. To be inflicted after formal departmental enquiry
3. Reduction to a lower stage in the time-scale of pay for a specified period DIGP DIGP Comdt. Comdt.
4. Compulsory retirement DIGP DIGP Comdt. Comdt.
5. Fine of any amount not exceeding one month's pay and allowances DIGP DIGP Comdt. Comdt.
6. Confinement in the Quarter Guard exceeding seven days but more than twenty-eight days with or without punishment drill or extra guard fatigue or other duty - - - Comdt.
7. Stoppage of increment DIGP DIGP Comdt. Comdt.  
8. Removal from any office of distinction or special emolument in the Force DIGP DIGP Comdt. Comdt. May be inflicted without a formal departmental enquiry
9. Censure Comdt. Comdt. A. Comdt. or Coy Comdr. A. Comdt. or Coy Comdr.  
10. Confinement to quarter Guard for not more than seven days with or without punishment or extra guard fatigue or other duty - - - Comdt.  
11. Confinement to quarters lines, camp, fatigue duties, etc., for a term not exceeding one month - - - Comdt.  
]Notes .-1. When the post of Deputy Inspector-General remains unfilled for a period of over one month at a time the Commandant shall exercise the powers of punishing the Subedars (Inspectors) and Sub-Inspectors except the powers of ordering dismissal or removal from the Force.