- Notwithstanding any action which may be taken under the provisions of this Act, any member of the Fire Service who-(a)is found to be guilty of any violation of duty or will ful 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 or abstains from the duties of his office without permission or without having given previous notice for fifteen days or more; or(d)being absent on leave fails without reasonable cause to report himself for duty on expiration of such leave; or(e)accepts any other employment or office or engages himself in business in contravention of the provision of the Bihar Government Servant Conduct Rules, 1976; 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;
