Section 20 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
20. Punishment for absence from duty or fraudulently or unauthorisedly charging fees.
- Whoever, being a medical officer, compounder, dresser or nurse on duty or any other employee of a Government hospital, dispensary or any other such institution or centre, organised and assisted by the Government, absents himself or herself from duty without reasonable cause and without due intimation to the authority or fraudulently or unauthorisedly charges fees from any person for his treatment therein shall be punished with imprisonment of either description which may extend to one year, or with fine, or with both.
