Section 23 in The Delhi Police (Appointment & Recruitment) Rules, 1980
23. Correct recording of date of birth.
(1)Great care shall be taken to ensure that the date of birth of every police officer of subordinate rank is correctly recorded at the time of appointment, as this record because of utmost importance in deciding the officer right to pension and is accepted as decisive in the absence of proof that the original entry was wrong and that the date of birth originally recorded was due to a bona fide clerical mistake. The best proof of age is university or school certificate in the case of fresh recruits and the age given in the military discharge certificate in the case of ex-military personnel.(2)In no case shall a correction in recorded date of birth be allowed at at any stage after it has been once recorded and accepted to be correct by the individual concerned in service book or Character Roll.
