Subject to the provisions of article 311 of the Constitution and to such rules as the Central Government may make under this Act, any supervisory officer may— (i)dismiss, 1 [remove] 2 [, order for compulsory retirement of] or reduce in rank any 3 [enrolled member] of the Force whom he thinks remiss or negligent in the discharge of his duty, or unfit for the same; or (ii) award any one or more of the following punishments to any 3 [enrolled member] of the Force who discharges his duty in a careless or negligent manner, or who by any act of his own renders himself unfit for the discharge thereof, namely:— (a) fine to any amount not exceeding seven day's pay or reduction in pay scale; (b) drill, extra guard, fatigue or other duty; (c) removal from any office of distinction or deprivation of any special emolument; 1 [(d) withholding of increment of pay with or without cumulative effect; (e) withholding of promotion; (f) censure.]Open in Lexace · Ask the AI about this section
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