Section 24 in The Delhi Police (Punishment and Appeal) Rules, 1980
24. Rules regarding appeal.
(1)Appeals against punishment shall be made through the Deputy Commissioner of Police of the District or unit in which the appellant is/ was serving.(2)Every appeal shall set forth the grounds and shall be accompanied by a copy of order of the disciplinary authority.(3)An appeal which is not filed within 30 days of the date of receipt of he original order, exclusive of the time to obtain the copy of the record, shall all barred by limitation. The appellant authority may, however, accept an appeal which is barred by limitation, if in his opinion the delay occurred due to circumstances beyond the control of the appellant. If there are reasons to be live that an officer is avoiding receipt of an order, the period of one month shall be counted from the date of despatch of the order by the registered post acknowledgment due.
