The police officers and persons undergoing training after selection for appointment as a police officer, shall be subject to the provisions of discipline and are liable to,-(a)accept reasonable restrictions, as may be fixed by the Government or the State Police Chief, on public expression of opinion, formation of associations, political activity, withdrawal from duty and on the standards of public and private conduct expected from them;(b)discharge to the best of their abilities their lawful duties in a lawful manner with due courage, determination and impartiality;(c)utilize their capabilities lawfully to the maximum for preventing the commission of cognizable offences and for enforcing the law always;(d)carry out lawfully the orders of the authorized superior officers, magistrates and judicial officers and not to withdraw themselves from their duties without the specific permission of their superior officers ;(e)wear the uniforms in the manner fixed by the competent authority on specific occasions and for the performance of specific duties ;(f)conduct themselves in accordance with the general or special order issued by the State Police Chief, while engaging in each duty and on other occasions.
