27. Under what conditions Police Officer may resign.
(1)Except with the written permission of the Commissioner, the Deputy Inspector-General or of some other Police Officer empowered by the Inspector-General in this behalf, no Police Officer of or below the rank of Inspector shall resign his office or withdraw himself from the duties thereof:Provided that subject to the provisions of sub-section (2) no such permission shall be granted to any such Police Officer until he has fully discharged any debt due by him as such Police Officer to Government or to any Police Fund.(2)If any such Police Officer produces a certificate signed by the prescribed Medical Officer in the district declaring him to be unfit by reason of disease, or mental or physical incapacity for further service in the Police, the necessary written permission to resign shall forthwith be granted to him on his discharging or giving satisfactory security for the payment of any debt due by him as such Police Officer to the Government or to any Police Fund.(3)If any such Police Officer, as aforesaid, resigns or withdraws himself from the duties of his office in contravention of this section, he shall be liable on the order of the Inspector- General of Police or of the Commissioner to forfeit all arrears of pay then due to him. This forfeiture shall be in addition to the penalty to which the said officer is liable under section 118 of this Act, or any other law in force.
