85. Penalties for neglect of duty by police officer, etc.—
Every Police Officer—(a)who is guilty of violation of any duty or of wilful breach or of neglect of any rule or regulation of lawful order by a competent authority; or(b)who has withdrawn from the duties of his office without permission or without having given prior notice; or(c)who, being absent on leave, has failed, without reasonable cause, to report himself/herself to duty on the expiration of such leave; or(d)who has engaged himself/herself, without authority, in any employment other than his police duty; or(e)who is found guilty of cowardice; or(f)who has been found inflicting any unwarranted personal violence to any person in his custody; or(g)who, without lawful reasons, fails to register a First Information Report, as required by Section 154 of the Code of Criminal Procedure, 1973; or(h)who is found in a state of intoxication, while on duty; or(i)who act s in any other manner, unbecoming of a Police Officer;shall be punished with a fine, which may extend to an amount equal to three month salary, or with imprisonment of either description which may extend to three months, or with both.(j)(i)Any proceeding under this section shall be instituted by the Appointing Authority or District Superintendent of Police.(ii)The finding of the legal proceedings, instituted under this section, shall be entered in the personal service records of the concerned Police personnel.
