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State of Kerala - Section

Section 91 in Kerala Police Act, 2011

91. Police Officers not to withdraw from duty.-

(1)No police officer shall resign from his office or withdraw himself from the duties of his post unless expressly allowed to do so by the State Police Chief or by any other officer authorized by him.
(2)A police officer who is absent from duty after lawfully entering on leave and fails without reasonable cause to report back for duty on the expiry of such leave, shall be deemed, within the meaning of this section, to have withdrawn himself from the duties of his office.