- Any member who-(a)is found to be guilty of violation of any duty or wilful breach of any provision of this Act or any Rules or Order made thereunder; or(b)is found to be guilty of cowardice; or(c)withdraws from the duties of his office without permission or without having given previous notice of at least two months; or(d)being absent on leave, fails without reasonable cause to report himself for duty on the expiration of such leaves, shall, on conviction, be punishable with imprisonment which may extend to three months, or with fine which may extend to an amount not exceeding three months' pay of such member, or with both.
