(1)No Police Officer shall withdraw himself from duties of his office unless expressly allowed to do by the competent authority.(2)No Police officer shall resign his office unless he has given notice in writing to his superior officer of not less than one month, and it has been accepted as per the rules prescribed by the State Government for its employees.(3)No Police officer shall engage in activity of any other office unless expressly permitted to do so in writing by the Director General of Police or an officer authorized by him.
