(1)Police personnel who are not on leave or under suspension shall, for all purposes of this Act, be considered to be always on duty and may at any time be deployed in any part of the State.(2)The State Government shall, however, ensure the grant of at least one day off in a week to all police personnel or make provision of appropriate compensatory benefits in lieu of such weekly off, if under extraordinary situations the same cannot be granted to any of them.(3)No police officer shall abdicate his duties or withdraw himself from his place of posting or deployment, without proper authorisation.Explanation: An officer who, being absent on authorised leave, fails without reasonable cause to report for duty on the expiry of such leave, shall be deemed within the meaning of this Section to withdraw himself from the duties of his office.(4)No police officer shall engage in any other employment or office of profit whatsoever, other than his duties under this Act.
