Section 6 in Rajasthan Armed Constabulary Act, 1950
6. More Heinous Offences.
- An officer of the Rajasthan Armed Constabulary who(a)begins, excites, causes or joins in any mutiny or sedition or being present at any mutiny or sedition does not use his utmost endeavours to suppress it, or, knowing or having reason to believe in the existence of any mutiny or of any intention to mutiny, does not without delay give information thereof to his commanding or other Superior Officer; or(b)uses or attempts to use criminal force against or commits an assault on his Superior Officer, whether on or off duty; or(c)abandons, or delivers up any post or guard which is committed to his charge or which it is his duty to defend; or(d)directly or indirectly, holds correspondence with or assists or relieves any person in arms against or hostile to India or omits to disclose immediately to his commanding or other Superior Officer any such correspondence coining to his knowledge; or(e)deserts the service; shall, on conviction, be punished with transportation for life or with imprisonment for a term which may extend to fourteen years and shall be liable to fine.
