Section 47 in The M.P. Vishesh Sashastra Bal Niyam, 1973
47. Procedure for awarding punishments.
(1)When an Officer of the Special Armed Force is reported to have committed an offence under Sections 14, 15, 16, 17 and 18 of the Act, the Commandant on receipt of report regarding the facts of the incidence shall decide whether the accused should be proceeded against in a Court of law or should be dealt with depart mentally.(2)The Inspector-General of Police, Deputy Inspector-General of Police or a Commandant may appoint any officer of or above the rank of Platoon Commander to investigate any offence committed under this Act. The investigation shall be carried out in accordance with the provisions of the [Code of Criminal Procedure, 1898] [See now the Gods of Criminal Procedure, 1973 (2 of 1974).] (V of 1898) and the investigating officer shall have all the powers of an investigating officer under the said Code provided that no charge-sheet in the case will be put up by the investigating officer without the written sanction of the Commandant. The Commandant will accord such sanction only with the approval of the Deputy Inspector-General of Police.(3)In case it is decided to deal with the accused departmentally, then in the case oi Class III and IV officers, the same procedure will be adopted as is prescribed in the Madhya Pradesh Police Regulations for dealing with officers of corresponding rank in the District Police and the Commandant will be deemed to be a Superintendent of Police for the purposes of awarding punishment prescribed for subordinate Police Officers under the Police Regulations The procedure for departmental action against officers of Class I and II will be governed by the Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 and the service rules of the respective services.(4)If as i result of the proceedings described in sub-rule (3), it is proved that the accused is guilty of the offence or misconduct with which he was charged, he may be awarded any one or more of the punishments prescribed in Section 21 of the Act and Chapter VIII Part II of the Madhya Pradesh Police Regulations.(5)A Commandant of a Training Battalion will have the powers of the Commandant for taking disciplinary action as laid down above against any recruits or officers of any Battalion undergoing training in his Battalion. Whenever a member of the Special Armed Force is attached to any Battalion or its sub-units for the purposes of any duty or otherwise for any period however brief, he shall be deemed to be a member of that Battalion or Unit for the purpose of discipline.
