Section 9(vii) in The Delhi Police (Appointment & Recruitment) Rules, 1980
(vii)[ "Relaxation. Addi. Commissioner of Police (Armed Police & Training) can grant relaxation to the sons/daughters of either serving, retired or deceased police personnel and category 'D' employees of Delhi Police who do not fulfil the general conditions of physical standard, age and educational qualifications-Relaxation of maximum of 5 centimetres in height and chest measurement, one standard in educational qualification and maximum age limit upto 25 years. Any candidate of this category can take the test with prior approval of the Dy. Commissioner of Police concerned. Proper sanction for relaxation shall be obtained from Addl. C.P. (AP&T), Delhi in case of these candidates who qualify in the test and come within the selection range. Their names will be included in the panel of qualifying candidates subject to requisite relaxation being granted by Addl. C.P. (AP&T), Delhi."] [Sub-rule (vii), added by Notification No. F-5/67/83 Home (P) Estt, dated 15-11-1985.]
