(2)Whoever, being a police officer,(a)is guilty of cowardice ; or(b)abdicates duties, or withdraws from duties, or remains absent without authorization form duty for more than 21 days ; or(c)uses criminal force against another police officer, or indulges in gross in subordination ; or(d)is guilty of sexual harassment in the course of duty, whether towards other police officer of 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.
