14. Police Officers not to withdraw from service without permission or notice
(1)No police officer shall resign his office or withdraw himself from his duties without the written permission of the Commissioner of City Police, Hyderabad and if no such permission has been obtained, no Police Officer, other than special Police Officer, shall resign or withdraw until(a)the expiry after receipt of notice of his intention in writing by the Commissioner of City Police, Hyderabad.(1)if he is a member of mounted Police force, of six months, and(2)in any other case, of two months, and(b)full discharge of all debts due by him as Police Officer to the Government or to any Police fund.(2)If a Police Officer who is on leave does not without reasonable cause, report himself to duty on the expiry of leave, he shall, for purposes of this section, be deemed to have withdrawn himself the discharge of the duties concerning his office without permission.Saving in the case of disease etc:-Provided that if any police officer produces a certificate signed by the Police Surgeon or by a Government Doctor holding gazetted rank declaring such Police Officer to be unfit for Police service by reason of any disease or mental or physical weakness and discharges the debts, if any, due by him or gives sufficient security to the satisfaction of the Commissioner of City Police, Hyderabad for the payment thereof he shall without delay, be given written permission to resign.
