Section 28(1) in The Delhi Police (Appointment & Recruitment) Rules, 1980
(1)Re-enlistment shall be permissible only in the rank of constable and past service will count for pension as per provisions of Rules 18 and 19 of the CCS (Pension) Rules, 1972-(a)Ex-servicemen and ex-members of ail Police forces of State or Union Territory, who were paid from the Central/State revenues may be re-enlisted as constables' at the discretion of the appointing authority if their discharge certificate shows previous service as Good or of higher classification, provided that (a) they present themselves within two years of their previous discharge, (b) they conform to the physical and educational standards laid down for recruits from open market, (c) they are medically fir for police service according to the standards prescribed for recruits and (d) their age on the date of re-enrolment is below 30 years. The age limit prescribed in this para may, in special cases, be relaxable upto 40 years by the Commissioner o Police.(b)Cavalry and infantry reservists of the Indian Army, below, the age of 30 years, may be enrolled, provided that their military service records shows good conduct, and they are exempted from annual military training by the Defence authorities.(c)Reservists of other branches of the Indian Army may also be enlisted in the Police; provided that the conditions of their reserve service and periodical training do not interfere with their police duties.(d)The total number of all classes of reservists shall not exceed five percent of the sanctioned strength of constables. They shall be constables. The shall be released from employment as soon as mobilization is ordered so to enable them to rejoin the colours.
