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NCT Delhi - Section

Section 4 in The Delhi Police (Appointment & Recruitment) Rules, 1980

4. General.

- (i) Appointing authorities-The following authorities shall be competent to make appointment to various subordinate ranks of Delhi Police-
Class of Police Officers Authority to whom the power of appointment is delegated The extent of delegation
(i) Inspector   Addl. C.P. Full powers subject to the rules framed hereunder.
(ii) Sub-inspr. (i) DCP Do
    (ii) Addl.DCP  
    (iii) Principal/PTS  
    (iv) Any other officer of equivalent rank.  
(iii) ASI   Do Do
(iv) H.C.   Do Do
(v) Constables   Do Do
(ii)Substantive appointments-The power to confirm the officers of subordinate rank appointed temporarily or on probation shall vest in the prescribed appointing authority.
(iii)All subordinate ranks i.e. constable to Inspector of Delhi Police shall be allotted permanent enrolment numbers. These numbers shall not change with the posting of the individual from one Unit to another. A permanent record of such numbers serial-wise shall be kept in Police Headquarters in the subjoined proforma-
No. Name Parentage Rank Date/year of Appointment
................................................................................................................................................................................................
(iv)No number shall be allotted to a civilian employee.
(v)An alphabetical index of all subordinate ranks in Form-A shall be maintained at P.FI.O for Asst. Sub-Inspectors to Inspectors by Confidential Branch and for Head Constables, Constables, and other categories by the Character Roll Branch.