Section 10 in The Andhra Pradesh (Andhra Area) District Police Act, 1859.
10. Dismissal, suspension or reduction of officers of the Subordinate Police
Subject to the provisions of article 311 of the Constitution and to such rules as the State Government may, from time to time make under this Act, the Director-General, Deputy Inspectors-General and District Superintendents of Police may at any time dismiss, suspend or reduce to a lower post, or time scale, or to a lower stage in time scale, any officer of the Subordinate Police whom they shall think remiss or negligent in the discharge of his duty or otherwise unfit for the same and may order the recovery from the pay of any such Police officer of the whole or part of any pecuniary loss caused to Government by his negligence or breach of orders.
