Section 5(e) in The Delhi Police (Appointment & Recruitment) Rules, 1980
(e)[ (i) All direct appointments of employees shall be made initially on purely temporary basis. All employees appointed to the Delhi Police shall be on probation for a period of two years:] [Substituted by Notification No. F.5/15/82-H (P) Estt. dated 2-5-1983.]
