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[Cites 0, Cited by 0] [Section 23] [Entire Act]

NCT Delhi - Subsection

Section 23(6) in The Delhi Police (Punishment and Appeal) Rules, 1980

(6)The appellate authorities in case in which appeal is admissible as laid in Section 23 of tire Delhi Police Act are indicated in the following table-
  Officer by whom original order of punishmentis passed Appellate authority
(1) Deputy Commissioner of Police, Additional Deputy Commissionerof Police, Principal, Police Training School or College,Assistant Commissioner of Police or any other officer ofequivalent rank. Additional Commissioner of Police
(2) Additional Commissioner of Police. Commissioner of Police
(3) Commissioner of Police Administrator, Delhi.