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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(b) in The Delhi Police (Punishment and Appeal) Rules, 1980

(b)When the nature of accusation against him is such that his remaining on duty is prejudicial to the public interest or detrimental to investigation into the accusations. A report of all suspension and re-instalments shall be submitted to tire Additional Commissioner of Police and other concerned.