misconduct

noun | \ mis-ˈkän-dəkt \ | mis·con·duct

1. a : deliberate or wanton violation of standards of conduct by a government official

   b : wrongful behavior (as adultery) by a spouse that leads to the dissolution of the marriage

   c : an attorney's violation of the standards set for professional conduct; also : an attorney's and especially a prosecutor's use of deceptive or reprehensible methods in presenting a case to a jury : an attorney's and especially a prosecutor's use of deceptive or reprehensible methods in presenting a case to a jury

   d : impermissible behavior by a juror (as communicating about the case with outsiders, witnesses, or others, reading or hearing news reports about the case, or independently introducing evidence to other jurors)

   e : an employee's deliberate or wanton disregard of an employer's interests or disregard or violation of the employer's standards or rules that is sufficient to justify a denial of unemployment compensation