Section 33 in The Delhi Police (Punishment and Appeal) Rules, 1980
33. [ [Added by Notification No. F 5/132/81 Home (P) Estt. dated 22-7-1988.]
With the coming into force of these rules, the corresponding provisions contained in Punjab Polite Rules, relating to status and treatment of officer under suspension shall stand suspended and these rules shall operate and be in force subject to the provisions as contained in the provisions to sub-section (1) and (2) of section 149 of the Delhi Police Act, 1978.] [Added by Notification No. F-5/132/81-Home (P) Estt. dated 22-7- 1988.]Annexure 'A'Police DepartmentDelhiDischarge Certificate
