The Assam Enhanced Police Disciplinary Powers Act, 1950
Assam Act 18 of 1950
Last Updated 12th February, 2020 [ass204]
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Authority |
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Punishment |
Maximums Period |
(a)(i) |
The Special Superintendent of Police, Criminal Investigation Department or the Deputy Inspector General in relation to Criminal Investigation Department. |
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(ii) |
The Superintendent of Railway Police in regard to the Railway Police and Railway Protection Police. |
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(iii) |
The Superintendent of Police in regard to the District Police Force. |
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(iv) |
The Principal of the Police Training College in regard to Personnel under training in the College, and |
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Confinement in the quarter-guard |
28 days |
(v) |
The command of the Assam Police Battalion in regard to Personnel of the Assam Police Battalion and trainees of other units under his command for the time being, |
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(vi) |
Any other officer of the rank of Superintendent of Police in respect of Police personnel under his command. |
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(b)(i) |
Assistant Superintendent of Police and Deputy Superintendent of Police (i) in regard to District Police Force; and (ii) Assistant Commandant of the Assam Police Battalion in regard to personnel of the Assam Police Battalion. |
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Confinement in the Guard room or lines, punishment drill, extra guard, fatigue or other duty |
7 days. |
(ii) |
Inspector or subinspector of Police-in-charge of Circles or Thanas or incharge of independent detachments of the Assam Police Battalion in regard to the District Police Force employed in the Circle or Thana or personnel of the Assam Police Battalion under his command |
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Confinement in the Guard room or lines, punishment drill, extra guard, fatigue or other duty |
5 days |