Section 3(2) in The Orissa Special Armed Police Act, 1946
(2)Notwithstanding anything contained in Section 9 of the Police Act, 1861, (V of 1861) [Special Armed Police] [Substituted by Orissa Act 18 of 1980, w.e.f. 20.12.1980.] Officer shall not be entitled to be discharged from the Orissa Police Force except in accordance with the terms of the statement which he has signed under this Act.
