Section 8 in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
8. Penalties.
- Subject to the provision of Article 311 of the Constitution and to such rules as the Government may under this Act make, any Supervisory Officer may-(i)Dismiss, suspend or reduce in rank any member of the Force whom he thinks remiss or negligent in the discharge of his duty or unfit for the same or fails without reasonable cause, to report himself for duty on expiration of leave, or(ii)Award any or more of the following punishments to any member of the Forces who willfully breaches any rules or regulation or discharges his duty in a careless manner or who by any act of his own renders himself unfit for the discharge thereof, namely;(a)Impose fine to any amount not exceeding seven days pay or reduction in pay scale ;(b)Order for drill, extra guard, fatigue or other duty;(c)Remove from any office of distinction or deprive from any special emolument;(d)Pass other punishment/ punishments as may be deemed fit and proper.
