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NCT Delhi - Section

Section 31 in The Delhi Police (Appointment & Recruitment) Rules, 1980

31. Appointment of Special Police Officers.

(1)The names of all Special Police Officers appointed under Section 17 of the Delhi Police Act, 1978 shall be published in Delhi Police Gazette (Extraordinary) and also notified through press (2 Hind and 2 English Duties) for the information of general public. A copy of the relevant gazette shall also be exhibited at conspicuous places on the notice boards in the police stations concerned and such or her public places e.g. public libraries; notice boards, post offices as the Commissioner of Police, may consider expedient.
(2)Every Special Police Officer, on appointment shall-
(a)Receive a certificate of appointment in the form below-
Police Depart Delhi
"Certificate ofAppointment"ofSpecial Police Officers
Certified that Passport sizephotograph to be Attested by Dy. Commissioner of Police of thearea concerned.Signature of SpecialPolice Officer.Attestation by Deputy Commissioner of Police ofDisst. Concerned.
Shri ..................
S/o ...........
R/o ...............
Whose photographs appear at page 2 of this certificate, hasbeen appointed as a Special Police Officer under Section 17 ofthe Delhi Police Act, 1978, and vested with the powers, privilegeand immunities of a police officer with effectfrom............... This appointment shall be valid..............upto
….....................................................................................................................................................................................................….....................................................................................................................................................................................................….....................................................................................................................................................................................................
Signature of the Special Police OfficerAttestation by .................................Name .....................................Seal .....................................Commissioner of Police.
(b)Have the same powers, privileges and immunities and perform the same duties and be subject to the same authorities as an ordinary police officer of subordinate rank.
(3)Ordinarily, whenever the appointment of Special Police Officers becomes necessary or desirable efforts shall be made to appoint volunteers only. No unwilling persons should be appointed unless sufficient volunteers cannot be found.
(4)Residents of disturbed areas may be appointed Special Police Officers in two ranks, namely (a) Senior Special Police Officers and (b) Special Police Officers. No such police officers shall be deemed to hold a rank equal to that of the Station House Officer of the concerned police station.
(5)Special Police Officers shall be subordinate to and be under the orders of the senior officer of the regular police present on the spot.
(6)Special Police Officer should ordinarily by chosen from among the respectable, loyal, and influential persons of the neighbourhood, whose authority is likely to be respected by the masses and who. are likely to use their influence to prevent disturbances. In no case, should a Special Police Officer be appointed as a punitive measure.
(7)When Special Police Officers are appointed, the more influential and useful from amongst them may be appointed as Senior Special Officers above the others, and be required to enforce discipline among the Special Police Officers appointed under their command.
(8)Whenever possible Special Police Officers of good social standing should be encouraged to bring with them their tenants and dependants, who shall be enrolled as Special Police Officers, the post of Senior Special Police Officer being given to the person through whose agency the Special Police Officers are enrolled.
(9)Special Police Officers (senior or others) will ordinarily be armed with batens or lathis at the discretion of the Deputy Commissioner of Police.
(10)An armlet or brassed with the letter "S.P.O." and a Serial.number should be issued to Special Police Officers, Senior Special Police Officers, shall, in addition, be given an embroidered badge displaying Delhi Police Emblem with an inscript, 'Special Police Officer', below, to be fixed on the top left pocket of their shirts/coats.
(11)A Senior Special Police Officer shall be entitled to receive all courtesies due to a senior officer, but his authority will extend only to Special Police Officers under the charge and not to those of the regular police. Influential persons of superior, social standing who are enrolled as such should, as a rule, be employed on staff and supervisory duties and classified Senior Special Police Officers.
(12)Discipline.-The requirements in this respect shall usually be light. Conditions, which might be regarded by local residents, as offensive and unnecessarily irksome, shall not be insisted upon. Physical Drill, for instance, would in most cases be inappropriate and the saluting of petty officers unnecessary, while parades or attendance at the police stations, when necessary, should be so regulated as to cause as little inconvenience as possible.
(13)A copy of Section 17 of Delhi Police Act and also a copy of these Rules relating to the enrolment, 'etc., of Special Police Officers shall be given to each Special Police Officer as soon after his enrolment as may be possible.
(14)Special Police Officers, whenever detailed for duties, exceeding 4 hours shall be paid food allowance at the rate of Rs. 7.50 for Senior Police Officer and Rs. 5 for others per day. Expenditure on this account shall be debitable under head, 'Reward to Public'.