- Any member of the Service who -(a)is found guilty of any violation of duty or wilful breach of any provision of this Act or any rule or order made thereunder; or(b)is found to be guilty of cowardice; or(c)withdraws from duty of his office without permission; or(d)being absent on leave fails without reasonable cause, to report himself for duty on the expiration of such leave; or(e)accepts any other employment of office in contravention of the provisions of section 36; or(f)intentionally or knowingly causes or attempts to cause or induces or attempts to induce any member of this Service to withhold his services or commit a breach of discipline, shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five thousand rupees, or with both.
