(1)Whoever, being a police officer :(a)will fully breaches or neglects to follow any legal provision, procedure, rules, regulations applicable to members of the Police Service ; or(b)without lawful reason, fails to register a First Information Report as required by Section 154 of the Code of Criminal Procedure, 1973; or(c)is found in a state of intoxication, while on duty ; or(d)malingers or feigns illness or injury or voluntarily causes hurt to himself with a view to evading duty ; or(e)acts in any other manner unbecoming or a police officer ;shall, on conviction, be punished with imprisonment for a term which may extend to three months or with a fine or both.(2)Whoever, being a police officer,(a)is guilty of cowardice ; or(b)abdicates duties, or withdraws from duties, or remains absent without authorization form duty for more than 21 days ; or(c)uses criminal force against another police officer, or indulges in gross in subordination ; or(d)is guilty of sexual harassment in the course of duty, whether towards other police officer of any member of the public ;shall, on conviction, be punished with imprisonment for a term which may extend to one year or with a fine or both.
