118. Penalty for making false statement, etc., and for misconduct of Police Officer.
(1)(i)Any person who makes a false statement or uses a false document for the purposes of obtaining employment or release from employment as a Police Officer, or(ii)any Police Officer who,-(a)contravenes the provisions of section 28; or(b)is guilty of cowardice; or(c)resigns his office or withdraws himself from the duties thereof in contravention of section 27; or(d)is guilty of any wilful breach, or neglect of any provision of law or of any rule or order which, as such Police Officer, it is his duty to observe or obey, or(e)is guilty of any violation of duty for which no punishment is expressly provided by any other law in force, shall, on conviction be punished with imprisonment for a term which may extend to three months or with fine which may extend to one hundred rupees, or with both.(2)A Police Officer who, being absent on leave, fails, without reasonable cause, to report himself for duty on the expiration of such leave, shall, for the purposes of sub-clause (c) of clause (ii) of sub-section (1) be deemed to withdraw himself from the duties of his office within the meaning of section 27.
