Section 19 in The Delhi Police (Punishment and Appeal) Rules, 1980
19. Record in departmental enquiries.
(1)In all departmental enquiries in which the alleged misconduct is such as to merit a major punishment, if proved, the following records shall be kept;(a)Order Sheet.(b)A statement summarising the alleged misconduct i.e. the summary of allegations including the list of prosecution 'witnesses / documents.(c)Statements of P.Ws., if any.(d)Charge.(e)Statements of P.Ws., and court witnesses, if any.(f)Statements of the accused police officer.(g)A list of exhibit.(h)Findings of the Enquiry Officer.[***] [Clause (i) deleted by Notification No. F 5/81/85 Home (P) Estt. dated 4-9-1986.](i)[] [Clause (j) Renumbered (a) Clause (i) by Notification No. F 5/81/85 Home (P) Estt, dated 4-9-1986.] Final order of the disciplinary authority.](2)The records may be maintained in Hindi or in English and shall be paged like an ordinary file. An index shall be attached to the first page.(3)A character sheet indicating name and rank of the accused, his date of appointment, confirmation and particulars of punishments/rewards given to him shall also be added after the index.(4)The records, together with the orders passed, in appeal, shall after necessary entry has been made in the character rool/service book, be filed with the personal file (Fauji Missal) of the officer concerned; if the record concerns more than one officer, an attested copy of the final order in the case shall be attached to the personal file (Fauji Missal) of each officer concerned. A reference to the original file shall also be given on such copy.(5)Every punishment order shall be entered in the order book, and shall bear the annual serial number of the entry in the punishment register relating to the case. A reference to this number shall be made in the remarks column of the long roll.
