(a)Discharge includes resignation, retirement on pension, or removal from the service owing to reduction of force, and does not imply misconduct.(b)All officers who are to be discharged shall be brought into headquarters; their accounts shall be settled; their dues paid them ; their uniform taken from them; their appointment certificates withdrawn; their pension or gratuity rolls prepared, or when this is not immediately possible, all necessary information for their preparation obtained, and then, but not till then, shall they be discharged.(c)Should any police officer fail to obey the order to join the lines prior to discharge, he shall be treated as absent without leave.(d)A certificate in B.P. Form No. 167 under the- signature of the Superintendent, shall be given to every officer leaving the service. The actual cause of each officer's leaving the police force, whether discharged at his own request, dismissed or removed for misconduct, discharged as unfit for further service or discharged on reduction, or whatever the cause may be, shall be stated in the certificate.
