122. Penalty for making false statement, etc, and for misconduct of police officers.
(a)Any person who makes a false statement or uses a false document for the purpose of obtaining employment or release from employment as a police officer, or(b)any police officer who -(i)is guilty of cowardice, or(ii)being a police officer of subordinate rank, resigns his office, or withdraws himself from duties thereof in contravention of section 25, or(iii)is guilty of any wilful breach or neglect of any provision of law or of any rule or regulation or any order which he is bound to observe or obey, or(iv)is guilty of any violation of duty for which no punishment is expressly provided by anyother law in force,shall, on conviction, be punished with imprisonment for a term which may extend to three months, orwith fine which may extend to one hundred rupees, or with both.Explanation. A police officer who being absent on leave fails without reasonable cause to report himself for duty on the expiration of such leave shall, for the purpose of sub-clause (ii) of clause (b), be deemed to withdraw himself from the duties, of his office within the meaning of section 25.
