(1)A public man commits misconduct -(a)if he is actuated in the discharge of his functions as such public man by motives of personal interest or other inproper or corrupt motives; or(b)if he abuses, or attempts, to abuse, his position as such public man to cause harm or undue hardship to any other person; or(c)if he directly allows his position as such public man to be taken advantage of by any of his family member and by reason thereof such family member secure any undue gain or favour to himself or to another person or causes harm or undue hardship to another person; or(d)if any act or omission by him constitutes corruption; or(e)if he in possession of pecuniary resources or property disproportionate to his known sources of income and such pecuniary resources or property is held by public man personally or by any member of his family or by some other person on his behalf.
