Section 24 in The Arunachal Pradesh Control of Organised Crime Act, 2002
24. Punishment for public servants failing in the discharge of their duties.
- Whoever being a public servant renders any help or support in any manner in the commission of organised crime as defined in clause (e) of Section 2, whether before or after the commission of any in offence by a member of an orgnaised crime syndicate or abstrains from taking lawful measures under this Act or intentionally avoids to carry out the direction of any Court or of the superior police officers in this respect, shall be punished with imprisonment of either description for a term which may extend to three years and also with fine.
