Section 36 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
36. Punishment for drawing salary for the period of unauthorised absence from duty.
- Whoever, being an officer intentionally draws, himself or by suppression of facts or otherwise, misrepresenting the facts relating to his absence permits or induces the drawing and disbursing officer to draw and disburse the salary to him for the period of his deliberate unauthorised absence from duty unless the same is regularised by grant of permission or sanction of leave with pay, and thereby cheats the Government shall be punished with imprisonment of either description which may extend to one year or with line or both.[Chapter X-A [Inserted by M.P. Act No. 50 of 1984 (w.e.f. 5-7-1984).] Offences Relating to Acquisition of Property by Illegal Means
