A police officer shall, in addition to any other delinquent act or behaviour, as specified in the relevant rules, be liable for disciplinary action for any of the following misconduct—(a)disobedience of lawful orders;(b)neglect of duty;(c)insubordination or any oppressive conduct;(d)unauthorised malingering or absence from duty;(e)act of cowardice;(f)misuse of right; or(g)any other act , unbecoming of an officer.
