Section 17 in The Delhi Police (Punishment and Appeal) Rules, 1980
17. Final order.
(1)[On receipt of the finding from the enquiry officer, the disciplinary authority shall pass an order imposing any penalty on the Police officer as specified in rule 5 of the Delhi Police (Punishment and Appeal) Rules, 1980. The order passed by the disciplinary authority shall be communicated to the accused officer. He shall also be supplied with a copy of the finding of the enquiry officer free of cost with direction to file an appeal .within 30 days from the date of receipt of order, if he so desired.] [Substituted by Notification No. F 5/81/85 Home (P) Estt. dated 4-9-1986.](2)[* * * *] [Sub-rule 2 deleted Notification No., F 5/81/85 Home (P) Estt. dated 4-9-1986.](2)[] [Sub-rule-3 shall be renumbered as rule 2, by Notification No F 5/81/85/Home (P) Estt, dated 4-9-1986.] The above procedure shall not apply in cases in which:(a)a punishment is imposed on a police officer on grounds of conduct which had led to his conviction on a criminal charge; or(b)where the disciplinary authority is satisfied for reasons to be recorded in writing that it is not reasonably practicable to follow the procedure prescribed in the said Rules.In all such cases, the disciplinary authority may consider the circumstances and pass such orders thereon as it deems fit.Explanation-The procedure laid down with regard to the conduct-of departmental enquiries may be dispensed with-(a)If a police officer has been convicted by a court of law of criminal offence involving moral turpitude; or(b)if police officer charged with misconduct refuses or fails to attend an enquiry without reasonable excuse or has absconded or has deserted or cannot be found without inordinate delay. 4
