(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;(b)compulsory retirement;(c)removal from service; or(d)dismissal(2)Any police officer of the rank of Superintendent of Police or above, subject to the rules made in this behalf, may award any of the following punishments to any non-gazetted police officer subordinate to him:(a)reduction in pay;(b)withholding of increment(c)withholding of promotion;(d)fine not exceeding one month's pay; or(e)reprimand or censure.(3)An Assistant Superintendent of Police or any officer of equivalent rank may award the punishment of reprimand or censure to an officer of or below the rank of Sub Inspector of Police.(4)Any officer of and above the rank of Inspector may award punishments to Constables and Head Constables, as prescribed.(5)Any punishment mentioned in sub-Sections (1), (2), (3) or (4), awarded to an officer, will not absolve him or her from any liability for prosecution for any criminal offence committed by him or her in the same transaction for which departmental action has led to award of punishment to him or her for any transgression of departmental rules.
