Section 31 in The Chota Nagpur Rural Police Act, 1914
31. [ Penalty on village policeman or road patrol for certain offences. [Sections 30, 31 and 32 are in force in this form in areas in which the provisions of part III of the Bihar and Orissa Village Administration Act, 1922 are not in force.]
- Every village policeman or road-patrol who-](a)withdraws himself from the duties of this office without the express permission of the Superintend of Police, or of some other duly authorized to grant such permission, or(b)resigns his office without the permission of the Superintendent of Police, unless he has given to his superior officer, at least two months previously, a written notice of his intention to resign, or(c)is guilty of cowardice, or(d)offers any unwarrantable personal violence to any person in his custody,shall be liable, on conviction before a Magistrate, to a fine not exceeding three 'months' pay, or to imprisonment for a period not exceeding three months or to both.[31. Penalty on village policeman or road patrol for certain offences. - Every [xxx] [Sections 30, 31 and 32 are in force in this form in areas in which the provisions of Part III of the Bihar and Orissa Village Administration-Act, 1922 are declared to be in force. See Section 2(2) and Schedule II thereof. The difference between the two section have been shown by the words printed in italics.] road-patrol who-](a)withdraws himself from the duties of this office without the express permission of the Superintend of Police, or of some other duly authorized to grant such permission, or(b)resigns his office without the permission of the Superintendent of Police, unless he has given to his superior officer, at least two months previously, a written notice of his intention to resign, or(c)is guilty of cowardice, or(d)offers any unwarrantable personal violence to any person in his custody,shall be liable, on conviction before a Magistrate, to a fine not exceeding three 'months' pay, or to imprisonment for a period not exceeding three months, or to both.
