Section 85(1) in The U.P. Municipalities Act, 1916
(1)A sweeper employed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], who, -(a)except in accordance with the terms of written contract of service, or with the permission of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], resigns or abandons his employment, or(b)without a reasonable cause of which notice has, when possible, been given to the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], absents himself from his duties,shall be liable upon conviction to imprisonment which may extend to two months.
