Section 7 in The Delhi Police (Punishment and Appeal) Rules, 1980
7. Inflictions not amounting to punishment based on rule of CCS (CCA) Rules, 1965.
- The following shall not amount to a penalty within the meaning of this rule, namely-(i)Stoppage at the efficiency bar in the time-scale on grounds of unfitness.(ii)Revision to a lower rank, grade or post of an officer officiating in a higher rank, grade or post on grounds of general unsuitability for holding such higher rank, grade or post.(iii)Reversion to permanent rank, grade, or post of an officer appointed on probation to a higher rank, grade or post during or at the end of the period of probation in accordance with the terms of his appointment or as the rules and orders governing such probation.(iv)Compulsory retirement of a subordinate Police Officer civilian or Class IV employees in accordance with the Rules relating to his superannuation on retirement.(v)Termination of service of an officer of subordinate rank civilian appointed on probation during or at the end of the period of probation, in accordance with the terms of his appointment or the rules governing such probation; or of temporary employee in accordance with the provision of relevant rules.(vi)Termination of appointment of an officer of subordinate rank civilian employed under an agreement, in accordance with their terms and conditions of such agreement.(vii)Suspension pending enquiry into conduct.
