- Act of willful negligence or refusal to comply with any requisition of records lawfully made under clause (a) or clause (b) or clause (c) of sub-section (1) or clause (a) or clause (b) or clause (c) of sub-section (4) of section 6 shall be a case of doubtful integrity and the person who so will fully neglects or refuse to comply with requisition of records lawfully made shall be liable to disciplinary actions under the service rules applicable.
