Section 5 in The Delhi Police (Punishment and Appeal) Rules, 1980
5. Authorised punishments.
- The Delhi Police Act, 1978 prescribed the following penalties:(i)Dismissal, (ii) Removal from service, (iii) Reduction in rank [for a specified period] [Added by Notification No. F 5/20/84 Home (P) Estt. dated 4.9.1986.], (iv) Forfeiture of approved service, (v) Reduction in pay, (vi) Withholding of increments, (vii) Fine not exceeding one month's pay, (viii) Censure, (ix) Punishment drill not exceeding 15 days or fatigue duty or any other punishment duty to Constable only.
