Section 13 in Arunachal Pradesh Fire and Emergency Services Act, 1991
13. 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 at least two months ;(d)fails without reasonable cause to report himself for duty on the expiration of such leave ; or(e)accept any other employment or office in contravention of the provisions of this Act shall be punishable with imprisonment which may extend to three months or with fine which may extend to an amount not exceeding three months pay of such member or with both.
