The Central Reserve Police Force Act, 1949
11. Minor
punishments.
- The Commandant or any other
authority or officer as may be prescribed, may, subject to any rules made under
this Act, award in lieu of, or in addition to, suspension or dismissal any one
or more of the following punishments to any member of the Force whom he
considers to be guilty of disobedience, neglect of duty, or remissness in the
discharge of any duty or of other misconduct in his capacity as a member of the
Force, that is to say,-
- reduction in rank;
- fine of any amount not exceeding
one months pay and allowances ;
- confinement to quarters, lines
or camp for a term not exceeding one month;
- confinement in the quarter-guard for not more than twentyeight days, with
or without punishment drill or extra guard, fatigue or other duty ; and
- removal from any office of
distinction or special emolument in the Force.
- Any punishment specified in clause (c) or clause (d) of sub-section (1) may be
awarded by any gazetted officer when in command of any detachment of the Force
away from headquarters, provided he is specially authorised in this behalf by
the Commandant.
- The assistant commandant, a company officer or a subordinate officer, not being
below the rank of subedar or inspector, commanding a separate detachment or an
outpost, or in temporary command at the headquarters of the Force, may, without
a formal trial, award to any member of the Force who is for the time being
subject to his authority any one or more of the following punishments for the
commission of any petty offence against discipline which is not otherwise
provided for in this Act, or which is not of a sufficiently serious nature to
require prosecution before a criminal Court, that is to say,-
- confinement for not more than
seven days in the quarter guard or such other place as may be considered
suitable, with forfeiture of all pay and allowances during its continuance ;
- punishment drill, or extra
guard, fatigue or other duty, for not more than thirty days, with or without
confinement to quarters, lines or camp ;
- censure or severe censure :
provided that this punishment may be awarded to a subordinate officer only by
the Commandant.
- A jemadar or sub-inspector who is temporarily in command of a detachment or an
outpost may, in like manner and for the commission of any like offence, award
to any member of the Force for the time being subject to his authority any of
the punishments specified in clause (b) of sub-section (3) for not more than
fifteen days.
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