Section 29 in The Himachal Pradesh Police Act, 2007
29. Conduct and Discipline.
(1)Every Civil Police Officer shall perform to the best of his ability, the functions required from him in relation to any duty or responsibility assigned to him, subject to the provisions of this Act, rules made thereunder and the general or special standing orders of the Director-General of Police.(2)Any non-performance or deficiency in the standard of performance of duties or responsibilities shall constitute misconduct and shall make the Police Officer liable for disciplinary action in accordance with conduct and disciplinary rules prescribed by the State Government for the purpose.
