Section 9 in Rajasthan Armed Constabulary Act, 1950
9. Discharge from Rajasthan Armed constabulary.
- Notwithstanding molting contained in the Police Act, 1861, of the Central Legislature, or in any other law no officer of the Rajasthan Armed Constabulary shall be entitled to be discharged from the Rajasthan Armed Constabulary [otherwise than on resignation submitted by him in writing and accepted by the Inspector General or Deputy Inspector General:Provided that such Inspector General or Deputy Inspector General may in his direction refuse to accept any such resignation] [Inserted and Added by section 7-ibid.]
