(1)Whoever, being a Police officer-(a)willfully 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 of 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 from duty for more than 21 (twenty-one) days; or(c)uses criminal force against another Police Officer, or indulges in gross insubordination; or(d)is guilty of sexual harassment in the course of duty, whether towards other Police Officers or any member of the public; shall, on conviction, be punished with imprisonment for a term which may extend to three months or with a fine or both.
