Section 14(2) in The Delhi Police (Punishment and Appeal) Rules, 1980
(2)Punishment.-The punishment of censure shall be awarded by the authorities competent in the manner specified in Rule 6 (ii) above.Punishments mentioned in SI. No. (i) to (vii) in Rule 5 supra shall be awarded by appointing authorities only after a regular departmental enquiry. All Deputy Commissioners of Police, Additional Commissioners of Police shall exercise this authority over all officers of the subordinate ranks civilian irrespective of the fact whether such an officer has actually appointed the concerned subordinate police officer and whether or not he was actually working under him. The procedure for holding departmental enquiries is explained in rule 16 below.
