Section 85 — Punishment of junior commissioned officers.

A commanding officer or such other officer as is, with the consent of the Central Government, specified by 2 [the Chief of the Army Staff] may, in the prescribed manner, proceed against a junior commissioned officer who is charged with an offence under this Act 2 [and award one or more of the following punishments, that is to say,-- (i) severe reprimand or reprimand; (ii) stoppage of pay and allowances until any proved loss or damage occasioned by the offence of which he is convicted is made good: Provided that the punishment specified in clause (i) shall not be awarded if the commanding officer or such other officer is below the rank of Colonel].

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