Section 27 in The Delhi Police (Punishment and Appeal) Rules, 1980
27. Suspension in departmental cases.
- A police officer whose conduct is under departmental enquiry shall ordinarily be placed under suspension only-(a)When it appears likely that the charge framed will, if proved, render him liable to dismissal or removal from service, or(b)When the nature of accusation against him is such that his remaining on duty is prejudicial to the public interest or detrimental to investigation into the accusations. A report of all suspension and re-instalments shall be submitted to tire Additional Commissioner of Police and other concerned.(c)When a punishment of dismissal or removal from service awarded to a police officer under suspension is set aside, in appeal under these Rules and the case is remained for further enquiry or action, or with any other directions, the order of his suspension shall be deemed to have been revoked.(d)When a police officer of subordinate rank, is kept under suspension for more than 6 months in connection with a departmental enquiry, the concerned Deputy Commissioner of Police shall obtain prior approval of the Additional Commissioner of Police for his continued suspension and shall simultaneously take step to review the subsistence allowance as provided in the relevant rules.(e)Unnecessary suspension shall be avoided as they increase the number of non-affective personnel and also cause hardship to such employee.
