Section 6 in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
6. More heinous offences,
An officer of the Pradeshik Armed Constabulary who-(a)begins, excites, causes or joins in any mutiny or sedition, or being present at any mutiny or sedition does not use his utmost endeavors to suppress it , or knowing or having reason to believe in the existence of any mutiny or of any intention to mutiny' does not without delay give information thereof to his commanding or other superior other; or(b)uses or attempts to use criminal against or commits an assault on his other superior officer„ whether on or off duty; or(c)abandons or delivers up any post or guard which is committed to his charge or which it is his duty to defend; or(d)directly or indirectly holds correspondence with or assists or relieves any person in arms against or hostile to the Union or omits to disclose immediately to his commanding or other superior officer any such correspondence to his knowledge; or(e)deserts the service; shall, on convictions, be punished with imprisonment for life or with imprisonment for a term which may extend to fourteen years and shall also be liable to fine.
