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[Cites 0, Cited by 0] [Section 11] [Entire Act]

NCT Delhi - Subsection

Section 11(4) in The Delhi Police (Punishment and Appeal) Rules, 1980

(4)When a police officer is convicted judicially and consequently dismissed or removed from service, and it is desired to ensure that the officer dismissed or removed shall not be re- employed elsewhere, a full descriptive rill with particulars of punishments, shall be sent for publication in the Delhi Police Gazette.