Section 23(1) in The Delhi Police (Appointment & Recruitment) Rules, 1980
(1)Great care shall be taken to ensure that the date of birth of every police officer of subordinate rank is correctly recorded at the time of appointment, as this record because of utmost importance in deciding the officer right to pension and is accepted as decisive in the absence of proof that the original entry was wrong and that the date of birth originally recorded was due to a bona fide clerical mistake. The best proof of age is university or school certificate in the case of fresh recruits and the age given in the military discharge certificate in the case of ex-military personnel.
