Section 13 in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
13. Disciplinary and other powers of Commandant and 2nd -in-Command of Uttar Pradesh Armed Constabulary otherwise than in respect of the Pradeshik Armed Constabulary,-
Subject to such rules as the State Government may make in this behalf a Commandant or Assistant Commandant shall have with respect to Police officers appointed to Uttar Pradesh Police Force under Police Act, 1861, who are not officers of the Pradeshik Armed Constabulary the same disciplinary powers as a Superintendent of Police of district has with respect to them under that Act.
