Section 31 in The Central Reserve Police Force Rules, 1955
31. Desertion and absence without leave .-(a) If a member of the force who becomes liable for trial under clause (f) of section 9, or clause (m) of section 10 or for deserting the Force while not on active duty under clause (p) of section 10 read with clause (f) of section 9, does not return of his own free will or is not apprehended within sixty days of the commencement of the desertion, absence or overstayal of leave, then the Commandant shall assemble a Court of Inquiry consisting of atleast one Gazetted Officer and two other members who shall be either superior or Subordinate Officers to inquire into the desertion, absence or overstayal of leave of the offender and such other matters as may be brought before them.
(b)The Court of Inquiry shall record evidence and its findings. The Court's record shall be admissible in evidence in any subsequent proceedings taken against the absentee.(c)The Commandant shall then publish in the Force Order the findings of the Court of Inquiry and the absentee shall be declared a deserter from the Force from the date of his illegal absence, but he shall not thereby cease to belong to the Force. This shall, however be no bar to enlisting another man in the place of a deserter.
