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State of Bihar - Section

Section 57 in Bihar Police Act, 2007

57. Posting of Police Officer.

- Any police officer, unless properly authorised, shall not leave his duty or place of appointment or posting.Explanation. - Any officer on being authorised leave does not report on his duty without any valid reason after completion of such leave, shall, under the meaning of this article, be deemed to have neglected himself from the duties of his post.