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NCT Delhi - Section

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

23. Appeals.

(1)Appeals shall lie against orders of dismissal or removal from service, reduction in rank or pay, forfeiture of service, fine not exceeding one month's pay withholding of increment and censure.
(2)There shall be only appeal from the original order and the order of the appellate authority shall be final.
(3)A copy of the original order appealable shall be supplied to the person concerned free of cost.
(4)Any person wishing to make an appeal under sub-rule (1) may apply to the disciplinary authority for a copy of the complete record, or any portion thereof, for the purpose of filing an appeal, Copies of the record of preliminary enquiry shall not be given to the accused officer for the purpose of appeal except where the record of preliminary enquiry also forms part of the departmental proceedings. Such application shall bear a non- judicial stamp of the value of 75 paise unless the applicant is in jail and shall be accompanied by a deposit of the copying fee chargeable under the Rules.
(5)The copy of such record shall be given with as little delay as possible, and gazetted officer shall certify its correctness and the date on which it was given to the applicant.
(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.