AI Structured Summary
Not yet generated for this judgment
Judgment
Sl.,Punishment,"Subedar
(Inspector)",Sub-Inspector,"Others except Const. &
enrolled followers","Consts. & enrolled
followers",Remarks
1,2,3,4,5,6,7
1.,"Dismissal or
removal from the
force",DIGP,DIGP,Comdt.,Comdt.,"To be inflicted after
formal departmental
enquiry
2.,"Reduction to a
lower timescale of
pay, grade, post or
service",DIGP,DIGP,Comdt.,Comdt.,
3.,"Reduction to a
lower stage in the
time-scale of pay
for a specified
period",DIGP,DIGP,Comdt.,Comdt.,
4.,"Compulsory
retirement",DIGP,DIGP,Comdt.,Comdt.,
5.,"Fine of any amount
not exceeding one
month’s pay
and allowances",DIGP,DIGP,Comdt.,Comdt.,"To be inflicted after
formal departmental
enquiry
6.,"Confinement in the
Quarter Guard
exceeding seven
days but not more
than twenty-eight
days with or
without punishment
drill or extra guard
fatigue or other
duty",--,--,--,Comdt.,
7.,"Stoppage of
increment",DIGP,DIGP,Comdt.,Comdt.,
8.,"Removal from any
office of distinction
or special
emolument in the
Force.",DIGP,DIGP,Comdt.,Comdt.,"May be inflicted
without a formal
departmental enquiry
9.,Censure,Comdt.,Comdt.,A. Comdt. or Coy Comdr.,"A. Comdt. or Coy
Comdr.",
10.,"Confinement to
Quarter Guard for
not more than
seven days with or
without punishment
or extra guard
fatigue or other
duty.",--,--,--,Comdt.,
11.,"Confinement to
quarters lines,
camp, punishment,
drill, fatigue duties,
etc., for a term not
exceeding one
month",--,--,--,Comdt.,