(1)Whoever, being a police officer;(a)will fully 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 (Act No 2 of 1974); 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 days; or(c)uses criminal force against another police officer, or indulges in gross insubordination; or(d)engages himself or participates in any demonstration, procession or strike, or resorts to, or in any way abets any form of strike, or coerces or uses physical force to compel any authority to concede anything; or(e)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 one year or with a fine or both.
