Section 8 in The Delhi Police (Punishment and Appeal) Rules, 1980
8. Principles for inflicting penalties.
(a)Dismissal/Removal. - The punishment of dismissal or removal from service shall be awarded for the act of grave misconduct rendering him unfit for police service.(b)Reduction-No officer shall be reduced to a rank lower than that in which he was initially appointed.(c)Withholding of increment.-(1) The increment of a police officer may be withheld as a punishment. The order must state definitely the period for which the increment is withheld, and whether the withholding shall have the effect of postponing future increments.(2)The withholding of increments shall be entered in the order book in the case of constables and Head-Cons tables and in the case of Inspectors, Sub-Inspectors and Assistant Sub-Inspectors published in the Police Gazetted. When an efficiency bar is placed at any stage of stages in a time scale it shall be passed only on the authority of a specific order by an officer competent to withholding an increment in the time scale concerned.(d)Forfeiture of approved service.-Approval service may be forfeited permanently or temporarily for a specified period as under-(i)For purpose of promotion or seniority (Permanent only).(ii)Entailing reduction in pay or deferment of an increment or increments (permanently or temporarily).(e)Fine not exceeding one month's pay.-When any Police Officer of a subordinate rank has been found negligent in the discharge of his duties resulting in pecuniary loss to the Government, the punishment of the fine not exceeding one month's pay may be imposed on him after a regular departmental enquiry.(f)Censure.-The punishment of censure shall be supported by a formal order in the order book and shall not be awarded unless the officer concerned has been given an opportunity to explain his conduct in the manner prescribed in Rule 6 (ii) above.(g)Punishment drill.-(1) Punishment drill shall consist of drill with a musket or rifle and rolled great cost for not more than six or less than four hours in any one day, with an interval of atleast 30 minutes between each hour. Only such days shall be counted towards the completion of an award of punishment drill on which the drill is actually carried out.(2)The officer awarding the punishment drill may direct that constable so punished shall not leave the place of his posting or Police Lines, except on duty during the days on which such punishment is to be carried out.
