(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.
