Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

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

NCT Delhi - Section

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

6. Classification of punishments and authorities competent to award them.

- (i) Punishments mentioned at Serial Nos. (i) to (vii) above shall be deemed 'major punishment' [and may be awarded by an officer not below the rank of the appointing authority or above] [Replaced by Notification No. F 5/4/85 Home (P) Estt. dated 15-3-1985.] after a regular departmental enquiry.
(ii)Punishment mentioned at Serial No. (viii) shall be called 'minor punishment' and may be awarded by the authorities specified in sub-section (j) of Section 21 of the Delhi Police Act, 1978 after serving a show cause notice giving reasonable time to the defaulter and considering his written reply as well as oral deposition, if any for which opportunity shall be afforded on request.
Authority Competent to award Rank to whom it can be awarded
(i) Deputy Commissioner of Police and above Inspector and below.
(ii) Assistant Commissioner of Police Constable to Sub-Inspector
(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.