Section 29(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
(1)Any member of service who violates his legitimate duties shall be punishable with imprisonment for a term which may extend o three months or with fine which may extend three months' pay of such member or with both by initiating prosecution by the appointing authority concerned for the following reasons:(a)found guilty of any violation of duty or wilful breach of any provision of the Act, or any rules or orders made there under; or(b)found guilty of cowardice; or(c)withdraws from the duties of his office without permission; or(d)being absent on leave, fails without reasonable cause, to report himself for duty on expiration of such leave; or(e)accepts any other employment or office in contravention of the provisions of Section 37 of the Act; or(f)intentionally or knowingly causes or attempts to cause disaffection towards the Government amongst the members of the service; or induces or attempts to induce any member of the service to withhold his services or commit a breach of discipline.
