Any person subject to this Act who commits any of the following offences, that is to say,-(a)absents himself without leave; or(b)without sufficient cause overstays leave granted to him;or(c)being on leave of absence and having received information from proper authority that any corps, or portion of a corps, or any department, to which he belongs, has been ordered on active service, fails, without sufficient cause, to rejoin without delay; or(d)without sufficient cause fails to appear at the time fixed at the parade or place appointed for exercise or duty; or(e)when on parade, or on the line of march, without sufficient cause or without leave from his superior officer, quits the parade or line of march; or(f)when in camp or garrison or elsewhere, is found beyond any limits fixed, or in any place prohibited, by any general, local or other order, without a pass or written leave from his superior officer; or(g)without leave from his superior officer or without due cause, absents himself from any school when duly ordered to attend there;shall, on conviction by court-martial, be liable to suffer imprisonment for a term which may extend to three years or such less punishment as is in this Act mentioned.
