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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Delhi Police Act, 1978

(4)The Commissioner of Police, Additional Commissioner of Police, Deputy Commissioner of Police, Additional Deputy Commissioner of Police, Principal of the Police Training College or of the Police Training School Assistant Commissioner of Police, or any other police officer, of equivalent rank may suspend any police officer of subordinate rank who is reasonably suspected to be guilty of misconduct, pending an investigation or enquiry into such misconduct.