Section 22 in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F
22. Punishment on ground of neglect of duty etc.
Any Police Officer who-(1)is guilty of any violation of duty, or(2)willfully commits a breach of any rule or law or lawful order made by any competent authority or neglects in obeying it, or(3)withdraws from the function of his office without permission or without having given two months' previous notice, or(4)is on leave and does not, without reasonable cause, report for duty on the expiration of leave, or(5)engages without permission in any work in addition to his duty, or(6)is guilty of cowardice, or(7)causes unwarrantable physical hurt to any person in his custody, shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to three months' pay or with both.
