Section 30 in The Delhi Police (Punishment and Appeal) Rules, 1980
30. Subsistence grants.
(1)A police officer Under suspension shall be. given a subsistence grant in accordance with rules and orders issued by the Government of India from time to time. If a police officer is reinstated on enquiry or trial or an appeal, the grant of pay and allowances including subsistence grant shall also be made in accordance with such rules and orders on the subject.(2)The officers of and above the rank of Deputy Commissioner of Police shall be the competent authority for granting subsistence grants to enrolled police officers under suspension.
