9. [ Penalties for neglect of duty etc. [Section 9 was substituted by the Bombay Village Police Act (Amendment) Act, 1876 (Bombay I of 1876), section 2.]
- Any Police-patel or member of a village-establishment liable to be called on for the performance of Police-duties who shall be careless or negligent in the discharge thereof shall be liable to be fined under the order of [the Magistrate of the District] to any amount not exceeding the fourth part of the annual emoluments of his office.If he shall be accused of any violation of duty or breach of rule, or of other misconduct which shall seem to such Magistrate to require a heavier punishment, he may suspend him from office during inquiry into such accusation, and at the close of such inquire, if the said Magistrate shall consider him guilty of misconduct meriting such punishment, he may suspend him from office for a further period not exceeding six months, or [dismiss him:Provided that, in the case of a Police-patel appointed by the State Government or of a Police-patel who holds his office under the provisions in force for regulating the services of hereditary officers, the Magistrate shall, if he is of the opinion that the Police-patel should be dismissed, refer his case to the State Government which may pass such orders thereon as it may think fit.] [This portion was substituted for the words beginning with the words 'if the Magistrate is of opinion' and ending with the words 'as it may think fit' by Gujarat 34 of 1961. section 6.].]
