Section 28 in The Goa State Fire Force Rules, 1997
28. Disciplinary Action.
- Every member of the Service who shall be guilty of any violation of duties or wilful breach of any provision of the Act or any order made by the competent authority or who shall be guilty of cowardice or who withdraws from duties from his office without permission or who, being absent, on leave, fails without any reasonable cause to report himself for duty on the expiry of such leave or who shall engage without authority in any employment other than his duties, shall be liable for conviction before the First Class Magistrate, to, a fine not exceeding three months pay or imprisonment not exceeding three months or both.
