Section 3 in The Delhi Police (Punishment and Appeal) Rules, 1980
3. Applicability.
- (i) These rules shall be applicable to:(a)All Officers and men of subordinate ranks i.e. Constable to Inspector.(ii)All civilian and Class IV employees as well as all civilian officers on deputation to the Delhi Police e.g., teachers, internal auditors. Financial Advisor, Senior Psychologist, Education Adviser and other similar employees shall be governed by the C.C.S. (CCA) Rules, 1965 or the rules applicable in their parent departments. However, all non-gazetted Police officers on deputation to Delhi Police from Central/State police organisations shall be governed by the Delhi Police Act, 1978 and these rules.
