- 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:(a)disobedience of lawful orders;(b)neglect of duty;(c)insubordination or any oppressive conduct;(d)unauthorized malingering or absence from duty;(e)act of cowardice;(f)misuse of authority; or(g)any act unbecoming of an officer.
