29. Under what conditions Police Officer may resign.
- [(1) No Police Officer [of the grade of Inspector or] [Sub-section (1) was substituted for the original by Bombay 20 of 1953, section 5.] of the subordinate ranks shall resign his office or withdraw himself from the duties thereof except, with the written permission of the Commissioner or the Deputy Inspector-General Criminal Investigation Department or of the Principal of [[a Police Training College or school] [These words were substituted for the words 'the Central Police Training School. Nasik' by Bombay 34 of 1959, section 14(1).],] or of the District Superintendent or of some other Police Officer empowered by the Inspector-General or the Commissioner to grant such permission:Provided that, subject to the provisions of sub-section (2), no such permission shall be granted to any such Police Officer until he has fully discharged any debt due by him as such Police officer to Government or to any Police fund.](2)If any such Police officer produces a certificate signed by the Police Surgeon or the Civil Surgeon declaring him to be unfit by reason of disease or mental or physical incapacity for further service in the Police, the necessary written permission to resign shall forthwith be granted to him on his discharging or giving satisfactory security for the payment of any debt due by him as such Police officer to Government or to any Police fund.Arrear of pay of a Police Officer contravening this section may be forfeited.-(3) If any such Police officer as aforesaid resigns or withdraws himself from the duties of his office in contravention of this section, he shall be liable on the order of the Commissioner, or the Deputy Inspector-General. Criminal Investigation Department, or of the Principal of [[the Police Training College or School] [These words were substituted for the words 'the Central Police Training School Nasik' by Bombay 34 of 1959, section 14(2).], or of the District Superintendent, as the case may be, to forfeit all arrears of pay then due to him. This forfeiture shall be in addition to the penalty to which the said officer is liable under section 145 of this Act or any other law in force.
