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State of Assam - Section

Section 3 in The Assam Enhanced Police Disciplinary Powers Act, 1950

3. Powers of punishment.

(1)Notwithstanding anything contained in Section 7(b) of the Police Act, 1861 (Act 5 of 1861) any Police Officer below the rank of sub-inspector of Police or any member of the Assam Police Battalion below the rank of sub-inspector of Police who shall discharge his duty in a careless or negligent manner or who by any act of his own shall render himself unfit for the discharge thereof, may be awarded with the following punishment by the different authorities subject to the maximum period noted against each :
  Authority   Punishment Maximums Period
(a)(i) The Special Superintendent of Police, CriminalInvestigation Department or the Deputy Inspector General inrelation to Criminal Investigation Department.      
(ii) The Superintendent of Railway Police in regardto the Railway Police and Railway Protection Police.      
(iii) The Superintendent of Police in regard to theDistrict Police Force.      
(iv) The Principal of the Police Training College inregard to Personnel under training in the College, and   Confinement in the quarter-guard 28 days
(v) The command of the Assam Police Battalion inregard to Personnel of the Assam Police Battalion and trainees ofother units under his command for the time being,      
(vi) Any other officer of the rank of Superintendentof Police in respect of Police personnel under his command.      
(b)(i) Assistant Superintendent of Police and DeputySuperintendent of Police (i) in regard to District Police Force;and (ii) Assistant Commandant of the Assam Police Battalion inregard to personnel of the Assam Police Battalion.   Confinement in the Guard room or lines, punishment drill,extra guard, fatigue or other duty 7 days.
(ii) Inspector or subinspector of Police-in-charge ofCircles or Thanas or incharge of independent detachments of theAssam Police Battalion in regard to the District Police Forceemployed in the Circle or Thana or personnel of the Assam PoliceBattalion under his command   Confinement in the Guard room or lines, punishment drill,extra guard, fatigue or other duty 5 days
(2)In addition to the above, the Commandant of the Assam Police Battalion shall have power to award all other punishments admissible under Section 7 of the Police Act (Act 5 of 1861).