1040. Forfeiture of the King's Police and Fire Services Medal.
(a)The King's Police and Fire Services Medal awarded for gallantry is liable, subject to His Majesty's decision, to be forfeited if the holder is guilty of treason or sedition or of disgraceful conduct of an unnatural kind. The latter is to be held to refer to offences punishable under section 377 of the Indian Penal Code.(b)If the medal is awarded other than for gallantry it is liable to forfeiture if the holder is guilty of crime or disgraceful conduct in the case of a person still serving in the force; and if guilty of treason or sedition in the case of a person no longer serving. In both cases further special conditions apply to persons who at the time in question are serving in the armed force of the Crown.(c)Forfeited medals may be restored at the pleasure of His Majesty.(d)If a recipient of the King's Police and Fire Services Medal, who is in receipt of an allowance, is found guilty of disgraceful conduct which in the judgment of the Provincial Government disqualifies him for the allowance, the Provincial Government may withhold it.
