25. Punishment of the members of the subordinate ranks of the Police Force departmentally for neglect of duty, etc.
(1)The State Government or any officer authorised under sub-section (2), in that behalf, may suspend, reduce, dismiss or remove [an Inspector or] [These words were inserted by Bombay 28 of 1954, section 5(1).] any member of the subordinate ranks of the Police Force, whom he shall think cruel, perverse, remiss or negligent in the discharge of his duty or unfit for the same, and may fine to an amount not exceeding one month's pay, any member of the subordinate ranks of the Police Force, who is guilty of any breach of discipline or misconduct or any act rendering him unfit for the discharge of his duty which does not require his suspension or dismissal.(2)(a)Punitive powers of Inspector-General Commissioner, Deputy Inspector General and District Superintendent. - The Inspector-General, the Commissioner and the Deputy Inspector General shall have authority to punish [an Inspector or] [These words were inserted by Bombay 28 of 1954, section 5 (2) (i).] any member of the subordinate ranks under sub-section (1). A District Superintendent shall have the like authority in respect of any Police officer subordinate to him below the grade of Inspector [and may suspend an Inspector who is subordinate to him pending inquiry into a complaint against such Inspector and until an order of the Inspector General or Deputy Inspector-General can be obtained.] [These words were inserted by Bombay 28 of 1954, section 5 (2) (ii).](b)The Principal of [[a Police Training College or School] [These words were substituted for the words ]] shall also have the like authority in respect of any member of the subordinate ranks of the Police Force below the grade of Inspector [undergoing training at [such [College or school] [These words were inserted by Bombay 6 of 1955, s.2(1)]] or] serving under him, and in respect of head constables and constables belonging to the Police Force of [the District in which such [College or school] [These words were substituted for the words 'the Nasik District' by Bom 34 of 1959, section 13 (i) (a).] is situated] or of any other district attached to [such [College or school] [These words were substituted for the words 'the said school' by Bombay 34 of 1959, section 13(i)(b).]] for duty under him. [He may also suspend an Inspector who is [undergoing training at [such [College or school] [These words were deleted by Bombay 20 of 1953, section 4 (2) and again inserted by Bombay 28 of 1954, section 5 (3).]] or] subordinate to him pending inquiry into a complaint against such Inspector and until an order of the Inspector-General or Deputy Inspector-General can be obtained.](bb)[ A Superintendent of Police appointed under section 8-A for the Police Wireless System or the Police Motor Transport Service or for performing any specific duties [or a Superintendent of Police appointed under section 22-A] [Clause (bb) was inserted by Bombay 20 of 1953, section 4 (3).] shall have the like authority in respect of any Police officer subordinate to him below the grade of Inspector.](c)the exercise of any power conferred by this sub-section shall be subject always to such rules and orders as may be made by the State Government in that behalf.(3)Nothing in sub-sections (1) and (2)-(a)shall affect any Police officer's liability to a criminal prosecution for any offence with which he may be charged; or(b)shall entitle any authority subordinate to that by which the Police officer was appointed, to dismiss or remove him.
