840. Resignation [§ 241 (2)(b), Government of India Act, 1935 and §2, Act V, 1861 read with section 243 of the Government of India Act, 1935.]
(a)All resignations shall be in writing, signed by the person making the application.(b)The resignation of a police officer can be accepted by the officer who has power to dismiss him, and a resignation tendered and accepted cannot be withdrawn without the permission of the officer who has accepted it.(c)A police officer is entitled to resign on giving two months' notice. Ordinarily the notice should not be insisted on if the reasons for resignation are satisfactory; but if the officer wishes to resign while an enquiry is being made which may lead to his prosecution or dismissal, or when heavy duties are devolving on the force the full term of the notice shall be enforced. On the other hand, the officer resigning has no right to demand to be retained in the service till the expiry of the full period of notice, but the officer empowered to accept his resignation may, for sufficient reasons to be stated in writing, discharge him either at once or any time within the two months from the date the resignation is tendered.
