2 [ 3 [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; 4 [or may award any one or more of the following punishments to any police-officer 5 [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 months pay; (b) confinement to quarters for a term not exceeding fifteen days, with or without punishmentdrill, extra guard, fatigue or other duty; (c) deprivation of good-conduct pay; (d) removal from any office of distinction or special emolument.] 6Open in Lexace · Ask the AI about this section
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