Section 20 in The Delhi Police (Punishment and Appeal) Rules, 1980
20. Standard of evidence in departmental enquiries.
(1)Officer conducting departmental enquiries are not bound to follow the provision of the Code of Criminal procedure or Indian Evidence Act. They may admit any evidence which they consider relevant and should exclude evidence which is irrelevant to the charge specified under the enquiry or which is introduced merely to prejudice the opposite party or to claud the issues.
