Section 8(2)(d) in The Delhi Police (Punishment and Appeal) Rules, 1980

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

NCT Delhi - Subsection

Section 8(2)(d) in The Delhi Police (Punishment and Appeal) Rules, 1980

(d)Forfeiture of approved service.-Approval service may be forfeited permanently or temporarily for a specified period as under-

(i)For purpose of promotion or seniority (Permanent only).

(ii)Entailing reduction in pay or deferment of an increment or increments (permanently or temporarily).