Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

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

(iii)The punishment mentioned at Serial No. (ix) above may be called Orderly room punishment and shall be awarded after the defaulter has been marched and hear in Orderly. Room by the Officer of and above the rank of Inspector as laid down in Section 21 (3) (c) of the Delhi Police Act, 1978.