Section 25B in The Delhi Police (Punishment and Appeal) Rules, 1980
25B. Review.
- The Commissioner of Police, an Addl. Commissioner of Police; Dy. Commissioner of Police and Addl. Dy. Commissioner of Police; Principal, Police Training School or College; or any other officer of equivalent rank may at any time call for the records of awards made by any of his subordinate either on his own motion or otherwise and confirm, enhance, modify or annual the same or make further investigation or direct such to be made before passing orders;Provided that no action under this sub-rule shall be initiated more than 6 months after the date of the order sought to be reviewed except with the prior approval of the Lt. Governor, Delhi.(ii)If an award of dismissal or removal form service is annuled, the officer annuling it shall state whether it is to be recorded as suspension followed by re-instalment, or not. The order shall also state whether service previous to dismissal or removal shall count for pension or not.(iii)In all cases in which an officer proposes to enhance punishment he shall, before passing final orders give the defaulter concerned an opportunity of showing cases, in writing, including personal hearing, if asked for, why his punishment should be enhanced.
