(1)No Police officer 4 of the grade of Inspector or of the subordinate ranks shall resign his office or withdraw himself from the duties thereof except, with the written permission of the Commissioner or the Deputy Inspector-General, Criminal Investigation Department or of the Principal of a Police Training College, or of the Superintendent or of some other Police officer empowered by the Director-General and Inspector-General or the Commissioner to grant such permission:Provided that, subject to the provisions of sub-section (2), no such permission shall be granted to any such Police officer until he has fully discharged any debt due by him as such Police officer to Government or to any Police fund.
