Section 29(1) in The Delhi Police (Appointment & Recruitment) Rules, 1980
(1)Police officers of subordinate ranks discharged on a compensation or invalid gratuity, or pension may be re-employment in the same rank which they had held before retirement in the Police service, upto the age of 50 years subject to the condition, that the retired subordinate officer who has obtained a gratuity/pension, if re- employment in qualifying service, may either retain his gratuity pension in which case his previous service shall not count for future pension, or refund it and count his previous service towards future pension. The option shall be exercised within a period of three months from the date of re-employment. Such re- employment shall be made only after fresh medical examination by the police pensioner showing that his previous service was classified as not lower than very good. The order re-employing such officer shall specifically state the amount of any gratuity or pension received by him on discharge and a copy of such order shall be sent to the Pay and Accounts Officer concerned.
