(1)Every member of the Bihar Fire Service who is found to be guilty of any violation of duty or wilful breach of any provision of this Act or any Rule made thereunder or any order made by competent authority or who is found to be guilty of cowardice, or who withdraws from the duties of his office without permission or without having given previous notice of at least two months, or who, being absent on leave, fails without reasonable cause to report himself for duty on the expiration of such leave, or who accepts any other employment or office in contravention of the provisions of Section 7, shall be punishable with imprisonment which may extend to three months or with fine which may extend to an amount not exceeding three months' pay of such member or with both.
