Section 11(1) in The Central Reserve Police Force Act, 1949
(1)The Commandant or any other authority or officer as may be prescribed, may, subject to any rules made under this Act, award in lieu of, or in addition to, suspension or dismissal any one or more of the following punishments to any member of the Force whom he considers to be guilty of disobedience, neglect of duty, or remissness in the discharge of any duty or of other misconduct in his capacity as a member of the Force, that is to say,—(a)reduction in rank;(b)fine of any amount not exceeding one month’s pay and allowances;(c)confinement to quarters, lines or camp for a term not exceeding one month;(d)confinement in the quarter-guard for not more than twenty-eight days, with or without punishment drill or extra guard, fatigue or other duty; and(e)removal from any office of distinction or special emolument in the Force.
