Section 3 in The Delhi Police (Appointment & Recruitment) Rules, 1980
3. Definitions.
- (i) "Appointing Authority" in relation to Inspector of Police means the Additional Commissioner of Police and in relation to the subordinate police officers below the rank of Inspector means the Deputy Commissioner of Police including the Additional Deputy Commissioner of Police, Principal/P.T.S. or any other officer or equal rank.(ii)Competent authority means the Commissioner of Police or any other police officer specially authorised by him under these rules to appoint a police officer of subordinate rank of Delhi Police.(ii-a) "Employees" means non-gazetted employees of the Delhi Police Force.(iii)Probation means of period of trial of a person appointed temporarily or in an officiating capacity against temporary or permanent post of a police of subordinate rank.
