Section 20 in The Jammu and Kashmir Fire Force Act, 1967
20. Penalty for violation of duty, etc.
- Any member of the force who-(a)is found to be guilty of any violation of duty or wilful breach of any provision of this Act or any rule 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 leave, or(e)accepts any other employment or office in contravention of the provisions of section 26,shall be punishable with imprisonment which may extend to throe months' or with fine which may extend to an amount not exceeding three months pay of such member or with both.
