Section 9 in Tamil Nadu Special Police Youth Brigade Act, 2013
9. Suspension, termination, etc.
(1)Any member of the youth brigade may be suspended by the authorised officer referred to in section 5, if he neglects or refuses to discharge his duty without reasonable cause or commits any breach of discipline or found guilty of misconduct or physically unfit to continue or the continuance is detrimental to a good order, welfare or discipline of the brigade or is prejudicial to the security of the State or any part thereof.(2)The authorised officer under section 5 may, by order in writing, terminate the appointment of any member of the youth brigade in the public interest.(3)A member of the youth brigade may, by writing under his hand addressed to the authorised officer referred to in section 5, withdraw himself from the youth brigade.
