Section 44 in The Tamil Nadu District Police Act, 1859
44. Penalties for neglect of duty, etc.—
Every Police Officer who shall be guilty of any violation of duty or wilful breach or neglect of any rule or regulation or lawful order may by competent authority or who shall ceases to perform the duties of his office without leave, or without having given two months’ notice as provided by this enactment, or engage without authority in any employment other than his Police duty, or who shall maliciously and without probable cause prefer any false, vexatious or frivolous charge or information against any individual, or who shall knowingly and willfully and with evil intent exceed his powers, or shall be guilty of any willful and culpable neglect of duty, in not bringing any person who shall be in his custody without a warrant before a Magistrate as provided by law, or who shall offer any unwarrantable personal violence to any person in his custody, shall be liable on conviction before a Magistrate to a penalty not exceeding three months’ pay, or to imprisonment with or without hard labour not exceeding three months, or both.
