A commanding officer or such other officer as is, with the consent of the Central Government, specified by the Chief of the Army Staff may, in the prescribed manner, proceed against a junior commissioned officer who is charged with an offence under this Act and award one or more of the following punishments, that is to say,-(i)severe reprimand or reprimand;(ii)stoppage of pay and allowances until any proved loss or damage occasioned by the offence of which he is convicted is made good:Provided that the punishment specified in clause (i) shall not be awarded if the commanding officer or such other officer is below the rank of Colonel
