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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(1)(ii) in The Delhi Police (Punishment and Appeal) Rules, 1980

(ii)The gist of misconduct shall be read over to the defaulter and explained to him in the language he understands and he shall be called upon to state whatever he was to say orally. His version of facts shall be given due consideration with reference to documents or record and appropriate orders passed and announced. These orders shall then be entered in the order book and executed. A copy of the order shall be placed on the miscellaneous personal file to the constable concerned and an entry in red ink shall be made in its index.