Section 18 in National Capital Territory of Delhi, Andaman and Nicobar Islands, Lakshadweep, Daman and Diu, Dadra and Nagar Haveli and Chandigarh (Police Service) Rules, 2018
18. Repealing.
(a)Notification No. G.S.R. 635 (E) dated 06.08.2003, Notification No. G.S.R. 403 (E) dated 11.06.2009, Notification No. G.S.R. 635 (E) dated 06.08.2003 and Notification No. G.S.R. 148 (E) dated 05.02.2018 shall be superseded w.e.f. issuance of this notification.(b)The Notification whereunder the Punjab Police Rules were adapted for regulating the conditions of service of the post of DSPs in UT Chandigarh shall be repealed w.e.f. issuance of this notification.
