Section 14 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
14. Offence in respect of resignation contrary to provisions.
- If any officer of the Special Armed Force resigns his appointment in contravention of Section 7 and in pursuance of such resignation remains absent from duty before it is accepted he shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.
