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7. Appointment, dismissal, etc., of inferior officers. 3[ 4[Subject to the provisions of article 311 of the Constitution, and to such rules] as the 1[State Government] may from time to time make under this Act, the Inspector-General, Deputy Inspectors-General, Assistant Inspector-General and District Superintendents of Police may at any time dismiss, suspend or reduce any police-officer of the subordinate ranks] whom they shall think remiss or negligent in the discharge of his duty, or unfit for the same; 5[or may award any one or more of the following punishments to any police-officer 6 [of the subordinate ranks] who shall discharge his duty in a careless or negligent manner, or who by any act of his own shall render himself unfit for the discharge thereof, namely: (a) fine to any amount not exceeding one month's pay; (b) confinement to quarters for a term not exceeding fifteen days, with or without punishment- drill, extra guard, fatigue or other duty; (c) deprivation of good-conduct pay; (d) removal from any office of distinction or special emolument.]7    |
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