Section 5(h) in The Delhi Police (Appointment & Recruitment) Rules, 1980
(h)[ Notwithstanding anything contained in these Rules, where the administrator/Commissioner of Police is of opinion that it is necessary or expedient in the interest of work so to do, he may make appointments to all non-gazetted categories of both executive and ministerial cadres of Delhi Police on deputation basis by drawing suitable persons from any other State(s) or Union territory or Central Police Organisation or any other force. Where each appointments are made by the Commissioner of Police, the same shall be reported to the administrator forthwith. Such appointments on deputation basis shall also be subject to orders issued by the Govt, of India/Delhi Administration from time to time governing the deputation of government servants.] [Added by Notification No. F. 5/46/84-H (P) Estt., dated 23-11-1984.]
