Section 87(1) in The Himachal Pradesh Police Act, 2007
(1)Whoever, being a Police Officer-(i)knowingly contravenes or fails to follow the provisions of any law or any rule or instruction made thereunder, in the discharge of his official duties, with the intention of giving undue benefit or causing harm to any person; or(ii)knowingly disobeys a lawful direction of his official superior or of a public servant empowered to issue directions, with the intention of giving undue benefit or causing harm to any person; or(iii)exhibits cowardice in the line of duty; or(iv)abdicates duties or withdraws from duty in contravention of the provisions of this Act; or(v)is grossly insubordinate to a superior Police Officer ; or(vi)engages himself or participates in any demonstration, procession or strike, or resorts to, or in any way abets, any form of strike or coercion to compel any authority to concede anything; or(vii)commits any other service misconduct;shall be deemed to have breached service discipline and shall be liable to be punished for conduct unbecoming of a Police Officer by a disciplinary authority in accordance with the provisions of this Act and relevant conduct rules.
