Section 26 in The Andhra Pradesh Fire Service Act, 1999
26. Penalty for violation of duty etc.:
- Any member of the service who, -(a)is found 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 guilty of cowardice; or(c)withdraws from the duties of his office without permission; 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 provision of Section 37; or(f)intentionally or knowingly causes or attempts to cause disaffection towards the Government amongst the members of the service, or induces or attempts to induce any member of the service to withhold his services or commit a breach of discipline; shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to three months pay of such member, or with both.
