A Police officer shall, in addition to any other delinquent act or behaviour as specified in the relevant rules, be liable for disciplinary action for any of the following misconduct, namely:-(a)disobedience of lawful orders;(b)neglect of duty;(c)insubordination or oppressive conduct;(d)malingering or unauthorized absence from duty;(e)act of cowardice;(f)misuse of authority; or(g)any act unbecoming of a Police officer.
