Section 5 in The Delhi Police (Appointment & Recruitment) Rules, 1980
5. Recruitment.
(a)Save in the case of Ministerial Cadre, Women Police and other specialised appointments, as hereinafter provided in these rules, direct recruitment to subordinate ranks (executive) of Delhi Police shall be made only at two levels viz. Sub-Inspectors and Constables.(b)[ In rule 5 of the Delhi Police (Amendment and Recruitment) Rules, 1980, hereinafter referred to as the "Principal Rules" for the existing sub-rule (b) the following shall be substituted "(b) Other things being equaL, in the recruitment for various tests in Delhi Police, sons/daughters of serving/retired/deceased Police personnel including the Class IV employees of Delhi Police, shall be given preference over other candidates subject to their fulfilling the prescribed educational and physical standards and also subject to such appointment not exceeding 5% of the total number of vacancies in a year.] [Substituted by Noti. No. F/5/67/83-Home (P)/Estt. dated 15-11-1985.](c)Appointments to the force shall be subject to the orders, issued by the Govt, of India from time to time regarding special representation in the service for Schedule Castes, Scheduled Tribes, Ex-servicemen, [Outstanding sportsmen, departmental] [Added by Notification No. F. 5/67/83-H(P) Estt. dated 15-11-1985.] candidates, etc.(d)[ "Notwithstanding the above rules, the Commissioner of Police shall be the competent authority to appoint in relaxation of the procedure of recruitment through the Employment exchange and without subjecting to competitive test, the sons/daughters of Delhi Police personnel who die in harness leaving their families in immediate need of assistance, in terms of the instructions issued by the Govt, of India. MHA regarding such compassionate appointments.] [Substituted by Notification No. F. 5/67/83-Home (P) Estt. dated 15-11-1985.](e)[ (i) All direct appointments of employees shall be made initially on purely temporary basis. All employees appointed to the Delhi Police shall be on probation for a period of two years:] [Substituted by Notification No. F.5/15/82-H (P) Estt. dated 2-5-1983.]Provided that the competent authority may extend the period of probation but in no case shall the period of probation extend beyond three years in all.(ii)The services of an employee appointed on probation- are liable to be terminated without assigning any reason.(iii)After successful completion of period of probation, the employee shall be confirmed in the Delhi Police by the competent authority, subject to the availability of permanent post. -(f)'All direct recruits (Non-gazetted officers) in Delhi Police shall, before appointment, be required to execute a bond for the refund of capitation charges for the training imparted to them, in full, in lump sum, if they leave without completing 5 years' service from the date of appointment in the Delhi Police:Provided that the said charges may not be recovered from those who leave the service of the Delhi Police to secure employment under a state Government/Central Government or a public sector undertaking.Standing instruction for working out such charges for various courses shall be determined by the Commissioner of Police.(g)All enrolled police officers shall have to take on oath of allegiance to the Union of India and the Constitution.(h)[ Notwithstanding anything contained in these Rules, where the administrator/Commissioner of Police is of opinion that it is necessary or expedient in the interest of work so to do, he may make appointments to all non-gazetted categories of both executive and ministerial cadres of Delhi Police on deputation basis by drawing suitable persons from any other State(s) or Union territory or Central Police Organisation or any other force. Where each appointments are made by the Commissioner of Police, the same shall be reported to the administrator forthwith. Such appointments on deputation basis shall also be subject to orders issued by the Govt, of India/Delhi Administration from time to time governing the deputation of government servants.] [Added by Notification No. F. 5/46/84-H (P) Estt., dated 23-11-1984.]
