- Every police officer, found guilty of dereliction of duty or guilty of neglecting any rule or regulations of lawful order formulated by the competent authority or withdraws himself from the duties of his office for a period of two months without prior permission or prior information or on being on leave fails to report on his duty on completion of such leave without valid reason or is engaged in any other employment different from his duty without permission or is guilty of cowardice or guilty of unauthorised personal violence against any person under his custody, shall, on conviction, be punished with a fine equal to the salary of three months or three months with or without rigorous imprisonment or both.
