Section 14(1)(i) in The Delhi Police (Punishment and Appeal) Rules, 1980

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NCT Delhi - Subsection

Section 14(1)(i) in The Delhi Police (Punishment and Appeal) Rules, 1980

(i)The punishment mentioned at SI. No. (ix) of Rule 5 above, namely punishment drill not exceeding 15 days, is the only punishment that can be awarded to constables in orderly room. Whenever it is intended to dispose of minor defaults of constables by awarding such a punishment the defaulter concerned shall be marched in proper uniform in orderly room by an orderly officer with details of misconduct/dereliction of duty or undisciplined behaviour for which he is to be punished. These details shall be mentioned in a register to be maintained at each Police Station/Police Lines and Officers of Deputy Commissioner of Police/Assistant Commissioners of Police/Inspectors in the sub-joined proforma-

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NCT Delhi - Subsection

Section 14(1)(i) in The Delhi Police (Punishment and Appeal) Rules, 1980