Section 33 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
33. Punishment for drawing salary for the period of absence from duty.
- Whoever, being an officer intentionally draws himself or, by suppression of facts or otherwise, misrepresenting the facts relating to his absence, permits or induces the drawing and disbursing officer to draw and disburse the salary to him for the period of his deliberate unauthorised absence from duty, unless the same is regularised by grant of permission or sanction of leave with pay, and thereby cheats the Government shall be punished with imprisonment of either description which may extend to one year, or fine, or both.
