Section 4C in The West Bengal Fire Services Act, 1950
4C.
[* * * * *] [[Section 4C first inserted by W.B. Act 21 of 1960, then omitted by W.B. Act 7 of 1996. The section was as under :-'4C. Prohibition of resignation or withdrawal from duties without permission or notice. - No member of the fire brigade shall resign his office or withdraw himself from the duties thereof unless expressly permitted in writing by the Director to do so or unless he shall have given to the Director at least one month's notice in writing of his intention to do so.'.]]
