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Sashastra Seema Bal Act, 2007 56. Minor punishments. 1. Subject to the provisions of section 57, a commanding officer of and above the rank of Commandant may, in the prescribed manner, proceed against a person subject to this Act, other than an officer or a subordinate officer, who is charged with an offence under this Act and award such person, to the extent prescribed, one or more of the following punishments, namely:. a. imprisonment in Force custody up to twenty-eight days; b. detention up to twenty-eight days; c. confinement to the lines up to twenty-eight days; d. extra guards or duties; e. deprivation of any special position or special emoluments or any acting rank; f. severe reprimand or reprimand; g. fine up to fourteen days’ pay in any one month; h. Deductions from his pay and allowances of any sum required to make good any loss or damage occasioned by the offence for which he is punished. 1. 2. If any unit, training centre or other establishment of the Force is being temporarily commanded by an officer of the rank of Second-in-Command or Deputy Commandant, such officer shall have full powers of a commanding officer specified in sub-section (1 ). 3. Subject to the provisions of section 57, a Deputy Commandant or an Assistant Commandant, commanding a company or a detachment or an outpost, shall have the power to proceed against a person subject to this Act, other than an officer or a subordinate officer, who is charged with an offence under this Act and award such person to the extent prescribed, one or more of the punishments specified in clauses (a ) to (d ) and (h ) of sub-section (1 ) provided that the maximum limit of punishment awarded under each of the clauses (a ), (b ) and (c ) shall not exceed fourteen days. 4. A subordinate officer not below the rank of Sub-Inspector who is commanding a detachment or an outpost shall have the powers to proceed against a person subject to this Act, other than a subordinate officer or an under-officer, who is charged with an offence under this Act and award such person to the extent prescribed, one or more of the punishments specified under clauses (c ) and (d ) of sub-section (1 ) provided that the maximum limit of punishment awarded under clause (c ) shall not exceed fourteen days.    |
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