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      • 1. Short title.
      • 2. Applicability.
      • 3. Definitions.
      • 4. General.
      • 5. Recruitment.
      • 6. Ineligibility.
      • 7. Recruitment of Subinspectors (Executive).
      • 8. Constitution of selection boards of appointments/recruitments to posts other than SubInspectors (Executive).
      • 9. Recruitment of Constables.
      • 10. Appointments to Ministerial Cadre.
      • 11. Appointment of shorthand reporters.
      • 12. Appointment of E.D.P. Programme Assistant/Console operator (Inspector).
      • 13. Appointment of Libraries Statistician (SubInspector).
      • 14. Women Police.
      • 15. Recruitment of Armourers.
      • 16. Recruitment to the Mounted Police.
      • 17. Appointment of Radio (Wireless) & MT Staff.
      • 17A. Recruitment Rules for the Post of M.T. Cadre of Delhi Police 17A.
      • 17B. Recruitment Rules for the posts of Communication Cadre of Delhi Police
      • 18. Recruitment to the Post of Junior Research Officer/ Draftsman.
      • 18A. (i) Recruitment to the posts of Senior Accident Service Technician
      • 19. Appointment of Trakers.
      • 20. Appointment of Bandsmen.
      • 20A. (i) Recruitment to the Post of ASI (Finger Print Bureau)
      • 21. Certificate of appointment.
      • 22.
      • 23. Correct recording of date of birth.
      • 24. Medial examination of candidates.
      • 25. Verification of character and antecedents.
      • 26. Other conditions of service and residuary mattes.
      • 27. Recruitment through Employment Exchange.
      • 27A. Relaxation of upper age limit for departmental candidate.
      • 28. Enlistment of exsoldiers, expolicemen and reservists.
      • 29. Enrolment of Police pensioners.
      • 30. Power to relax.
      • 31. Appointment of Special Police Officers.
      • 32. Repeal & Savings
      • 1. Nomenclature of the rules.
      • 2. Applicability.
      • 3. Commencement.
      • 4. Pay and Allowances.
      • 5. Uniform/Equipment.
      • 6. Accommodation.
      • 7. Rewards.
      • 8. Command and precedence.
      • 9. Exercise of authority by action officers.
      • 10. Channel of Communication.
      • 11. Unwarranted comments on the observations of superior.
      • 12. Punishment for unsubstantiated complaints.
      • 13. Extra
      • 14. Lower Subordinate not to follow GOs on transfer.
      • 15. Wearing of uniform after retirement.
      • 16. Communication of Official Information to the Press.
      • 17. Permanent absorption of upper and lower subordinates in other police forces and viceversa.
      • 1. Nomenclature.
      • 2.
      • 3. Applicability.
      • 4. Determination of cost of Additional Police Section 147(2) (f) of Delhi Police Act, 1978.
      • 5. Taking measurement and photographs etc. of persons against whom action under Sections 46, 47 & 48 of Delhi Police Act, 1978 is taken Section 147(2)(g)
      • 6. Form of receipt to be given in respect of articles detailed under Section 62 Item (i) of subsection (2) of Section 147.
      • 7. Prescribed Authority for Claims Under Section 62 of the Delhi Police Act, 1978 Item (i) of subsection (2) of Section 447.
      • 8. Form of submitting Claims Item (j) of subsection (2) of Section 147.
      • 9. Manner of submitting claims Item (g) of subsection (2) of Section 147.
      • 10. Payment of whole or portion of reward, forfeiture or penalty to Police Officers Item K of Subsection (2) of Section 147.
      • 1. Short title.
      • 2. Applicability.
      • 3. Commencement.
      • 4. Definitions.
      • 5. General principles of promotion.
      • 7. Promotion of enrolled Police: personnel.
      • 8. Constitution of departmental promotion committee.
      • 9. Centralized processing and issue of orders.
      • 10. Reservations.
      • 11. When promotion to be made.
      • 12. Promotion List 'A'.
      • 13. List 'B'.
      • 13A. Selection Grade.
      • 14. List 'C'.
      • 15. List 'D'.
      • 16. List 'E'.
      • 17. List 'F'.
      • 18. Confirmation.
      • 19. Adhoc promotions.
      • 20. Promotion of Lady Police.
      • 21. Miscellaneous.
      • 22. Repeal and Savings.
      • 23. Power of relax.
      • 1. Short title.
      • 2. Commencement.
      • 3. Applicability.
      • 4. Definitions.
      • 5. Authorised punishments.
      • 6. Classification of punishments and authorities competent to award them.
      • 7. Inflictions not amounting to punishment based on rule of CCS (CCA) Rules, 1965.
      • 8. Principles for inflicting penalties.
      • 9. Punishment of officers officiating in higher rank.
      • 10. Maintenance of discipline.
      • 11. Punishment on judicial convicted.
      • 12. Action following judicial acquittal.
      • 13. Strictures by court.
      • 14. Award of Punishments.
      • 15. Preliminary enquiries.
      • 16. Procedure in departmental enquiries.
      • 17. Final order.
      • 17A.
      • 18. Exparte department proceedings.
      • 19. Record in departmental enquiries.
      • 20. Standard of evidence in departmental enquiries.
      • 21. Maintenance of discipline in departmental enquiries.
      • 22. Payment to prosecution witness.
      • 23. Appeals.
      • 24. Rules regarding appeal.
      • 25. Orders of appeal.
      • 25A. Revision.
      • 25B. Review.
      • 25C.
      • 26. Suspension
      • 27. Suspension in departmental cases.
      • 28. Suspension in judicial cases.
      • 29. Suspension in cases of escape of prisoners from police custody.
      • 30. Subsistence grants.
      • 31. Discharge certificate.
      • 32. Interpretation clause.
      • 33.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. One police force for the whole of Delhi.
      • 4. Superintendence of police force to vest in the Administrator.
      • 5. Constitution of police force.
      • 6. Commissioner of Police.
      • 7. Additional Commissioner of Police.
      • 8. Deputy, Additional Deputy and Assistant Commissioners of Police.
      • 9. Appointment of Principals of Police training institutions.
      • 10. Constitution of police districts, subdivisions and police stations.
      • 11. Officers in charge of police districts, police subdivisions and police stations.
      • 12. Appointment of subordinate ranks.
      • 13. Certificate of appointment.
      • 14. Effect of suspension of police officer.
      • 15. General powers of Commissioner of Police.
      • 16. Power of Commissioner of Police to investigate and regulate matters of police accounts.
      • 17. Special Police Officers.
      • 18. Additional police officers.
      • 19. Framing of regulations for administration of the police.
      • 20. Commissioner of Police may call for returns.
      • 21. Powers of punishment.
      • 22. Procedure for awarding punishments.
      • 23. Appeal from orders of punishment.
      • 24. Police officers to be deemed to be always on duty and to be liable to employment in any part of Delhi.
      • 25. Circumstances under which Police officer of subordinate rank may resign.
      • 26. Certificate, arms, etc, to be delivered by person ceasing to be a police officer.
      • 27. Occupation of, and liability to vacate, premises provided for police officers.
      • 28. Power to make regulations for regulating traffic and for preservation of order in public places, etc.
      • 29. Power to give directions to the public.
      • 30. Power to prohibit certain acts for prevention of disorder.
      • 31. Police to provide against disorder, etc, at places of public amusement or public assembly or meeting.
      • 32. Power to prohibit, etc, continuance of music, sound or noise.
      • 33. Issue of order for prevention of riot, etc.
      • 34. Maintenance of order at religious or ceremonial display, etc.
      • 35. Commissioner of Police may take special measures to prevent outbreak of epidemic disease at fairs, etc.
      • 36. Power to reserve street or other public place for public purpose and power to authorise erecting of barriers in streets.
      • 37. Power to make regulations prohibiting disposal of the dead except at places set apart.
      • 38. Employment of additional police to keep peace.
      • 39. Employment of additional police in cases of special danger to public peace.
      • 40. Employment of additional police at large work and when apprehension regarding behaviour of employees exists.
      • 41. Compensation for injury caused by unlawful assembly how recoverable.
      • 42. Dispute in regard to cost of deputing additional police or compensation under section 41.
      • 43. Recovery of amount payable under section 38, 39, 40 or 41.
      • 44. Collector to award compensation.
      • 45. Recovery of amounts payable under sections 39 and 41.
      • 46. Dispersal of gangs and bodies of persons.
      • 47. Removal of persons about to commit offences.
      • 48. Removal of persons convicted or certain offences.
      • 49. Period of operation of orders under section 46, 47 or 48.
      • 50. Hearing to be given before order under section 46, 47, or 48 is passed.
      • 51. Appeal against orders under section 46, 47 or 48.
      • 52. Finality of order in certain cases.
      • 53. Procedure on failure of person to leave the area and his entry therein after removal.
      • 54. Temporary permission to enter and consequences of non observance of conditions of such permission.
      • 55. Taking measurements and photographs, etc, of persons against whom an order under section 46, 47, or 48 is made.
      • 56. Resistance to the taking of measurements, etc.
      • 57. Banning of use of dress, etc, resembling uniform of armed forces.
      • 58. Constitution of Defence Societies.
      • 59. Duty of Police officer to enforce provisions of the Act.
      • 60. Other duties of a police officers.
      • 61. Power to enter places of public resort.
      • 62. Powers to search suspected persons in street, etc.
      • 63. Emergency duties of police.
      • 64. Superior police officer may himself perform duties imposed on a subordinate officer.
      • 65. Persons bound to comply with the reasonable directions of police officer.
      • 66. Police to take charge of unclaimed property.
      • 67. Procedure for disposal of property taken charge of under section 66.
      • 68. Delivery of property to person entitled.
      • 69. In default of claim, property to be at disposal of Government.
      • 70. Power of Central Government to authorise Commissioner of Police and certain other officers to exercise powers of District Magistrates and Executive Magistrates under the Code of Criminal Procedure, 1973.
      • 71. Notifications under section 70 to be laid before Parliament.
      • 72. Repealed
      • 73. Powers with regard to offences under Act 50 of 1960.
      • 74. Powers of Metropolitan Magistrate to return animal to person from whose possession it was taken.
      • 75. Veterinary officer to examine the animal.
      • 76. Animal to be dealt with under Act 59 of 1960.
      • 77. Power of police officer to unsaddle animal or to unload it.
      • 78. Arrest without warrant in case of certain offences under Act 59 of 1960.
      • 79. Provisions of Chapter to be in addition to the provisions of Act 59 of 1960.
      • 80. Disregarding the rules of the road.
      • 81. Causing obstruction or mischief by animal.
      • 82. Exposing animal for hire, sale, etc.
      • 83. Causing any obstruction in a street.
      • 84. Obstructing a footway.
      • 85. Causing obstruction and annoyance by performances, etc.
      • 86. Doing offensive acts in or near a street or public place.
      • 87. Letting loose horse, etc, and suffering ferocious dogs to be at large.
      • 88. Bathing or washing in places not set apart for those purposes.
      • 89. Defiling water in public wells, etc.
      • 90. Obstructing bathers.
      • 91. Behaving indecently in public.
      • 92. Obstructing or annoying passengers in the street.
      • 93. Misbehaviour with intent to provoke a breach of the peace.
      • 94. Prohibition against flying kites, etc.
      • 95. Committing nuisance in or near street, etc.
      • 96. Disregard of notice in public building.
      • 97. Penalties for offences under sections 80 to 96.
      • 98. Penalty for failure to keep in confinement cattle, etc.
      • 99. Punishment for cruelty to animals.
      • 100. Wilful trespass.
      • 101. False alarm of fire or damage to fire alarm.
      • 102. Being found under suspicious circumstances between sunset and sunrise.
      • 103. Possession of property of which no satisfactory account can be given.
      • 104. Omission by pawnbrokers, etc, to report to police possession or tender of property suspected to be stolen.
      • 105. Melting etc, of property referred to in section 104.
      • 106. Taking pledge from child.
      • 107. Suffering disorderly conduct at places of public amusement, etc.
      • 108. Cheating at games and gambling in street.
      • 109. Penalty for disobedience to order under section 27.
      • 110. Penalty for contravening regulations, etc, under section 28.
      • 111. Liability of licensee of place of public amusement or entertainment for acts of servants.
      • 112. Penalty for not obtaining licence in respect of place of public entertainment or certificate of registration in respect of eating house or for not renewing such licence or certificate within prescribed period.
      • 113. Penalties for contravention of orders, etc, under sections 29, 30, 31, 32, 33 and 34.
      • 114. Penalty for contravention of regulations, etc, made under sections 35, 36 and 37.
      • 115. Penalty for contravention of directions under section 46, 47, or 48.
      • 116. Penalty for entering without permission area from which a person is directed to remove himself or overstaying when permitted to return temporarily.
      • 117. Penalty for contravention of orders under section 57.
      • 118. Penalty for opposing or not complying with direction given under clause (b) of subsection (1) of section 59.
      • 119. Penalty for contravening, directions under section 65.
      • 120. Dangerous performances.
      • 121. Neglect or refusal to serve as special police officer.
      • 122. Penalty for making false statement, etc, and for misconduct of police officers.
      • 123. Penalty for failure to deliver up certificate of appointment or other article.
      • 124. Vexatious entry, search, arrest, etc, by police officer.
      • 125. Penalty for vexatious delay in forwarding a person arrested.
      • 126. Penalty for unauthorised use of police uniforms.
      • 127. Power to make regulations regarding carrying weapons without authority.
      • 128. Prosecution for certain offences against this Act to be in the discretion of Delhi police.
      • 129. Summary disposal of certain cases.
      • 130. Prosecution for offences under other enactments not affected.
      • 131. Offences by companies.
      • 132. Disposal of fees, rewards, etc.
      • 133. Method of proving orders and notifications.
      • 134. Rules, regulations or orders not invalidated by defect of form or irregularity in procedure.
      • 135. Presumption in prosecutions for contravention of order made under section 46, 47 or 48.
      • 136. Officers holding charges of, or succeeding to , vacancies competent to exercise powers.
      • 137. Forfeiture of bond entered into by person under subsection (1) of section 54.
      • 138. No police officer to be liable to penalty or damage for act done in good faith in pursuance of duty.
      • 139. No public servant liable as aforesaid for giving effect in good faith to any rule, regulation, order of direction issued with apparent authority.
      • 140. Bar to suits and prosecutions.
      • 141. Licences and written permissions to specify conditions, etc, and to be signed.
      • 142. Public notices how to be given.
      • 143. Consent, etc, of a competent authority may be proved by writing under its signature.
      • 144. Signature on notices, etc, may be stamped.
      • 145. Persons interested may seek to annul, reverse or alter any rule or order.
      • 146. Powers of Commissioner of Police under other Acts.
      • 147. Power to make rules.
      • 148. Notification of rules and regulations in the Official Gazette and laying of rules and regulations.
      • 149. Cesser of operation of certain enactments and savings.
      • 150. Police force functioning in Delhi immediately before the commencement of this Act to be deemed to be police force constituted under this Act.
      • 151. Power to remove difficulties.
      • 152. Repeal and saving.

The Delhi Police (Promotion and Confirmation) Rules, 1980

Published vide Notification No. F.10/52/80-Home (P)/Estt., dated 29th December, 1980. Published in Delhi Gazetted (Extraordinary) dated, 29-12-1989

dl146

Notification No. F.10/52/80-Home (P)/Estt., dated 29th December, 1980. - In exercise of the powers conferred by sub-section (1) of Section 147 of the Delhi Police Act (Act No. 34 of 1978), the Administrator is pleased to make the following rules-

1. Short title. - They shall be called the Delhi Police (Promotion and Confirmation) Rules, 1980.

2. Applicability. - They shall be applicable to all sub- ordinate ranks of Delhi Police.

3. Commencement. - These rules shall come into force with effect from the date of their publication in the Delhi Gazette.

4. Definitions. - "Subordinate ranks" means members of the Police force of and below the rank of the Inspector.

"Cadre" means the strength of service or a part of service sanctioned as separate Unit.

"Ministerial" means a Police employee of subordinate rank of and above the rank of Head Constable whose duties are entirely clerical.

"Lower Subordinates" means and includes Police Personnel of and above the rank of Head Constable.

"Upper Subordinates" means and includes Police Officer of rank of Assistant Sub-Inspector and Inspector.

5. General principles of promotion. - (i) "Promotions from one rank to another and from lower grant to the higher grade in the same rank shall be made by selection tempered by seniority. Efficiency and honesty shall be the main factors governing selection (Amended vide Notification No. F.5/60/83-H(P)/Estt., dated April 7, 1984). Zone of consideration will be determined in accordance with the rules/instructions issued by the Government from time to time.

[(ii) All promotions from one rank to another against temporary or permanent vacancies, except in the case of ad-hoc arrangements shall be on officiating basis. The competent authority on completion of probation period of two years may assess the work and conduct of the officer himself and in case the conclusion is that the officer is fir to hold the higher grade, he will pass an order declaring that the person concerned has successfully completed the period of probation. If the competent authority considers that the work of the officer has not been satisfactory or needs to be watched for some more time, he may recruit him to the post or grade from which he was promoted, or extend the period of probation, as the case may be.]

[(iii) In the case of officers who are under suspension or facing departmental enquiry, criminal proceedings, their suitability for promotion list should be assessed at the relevant time by the Departmental Promotion Committee and finding reached whether, the officer had not been suspended or his conduct had not come under investigation, he would have been recommended for selection. At the time of preparing the promotion list by selection, the Departmental Promotion Committee should also take a view as to what the officer's position in the list, would have been but for his suspension etc. The findings should be recorded separately and attached to the proceedings in a sealed envelop superscribed findings regarding merit and suitability for promotion list (name of promotion list) in respect of Shri (Name and rank of the officer) and not to be opened till after the termination of the departmental enquiry/criminal proceeding against (Name and rank of the officer)".

A departmental enquiry shall be deemed to have been initiated after the summary of allegations has been served.

[List A for selection of confirmed Constable for training in lower school course.

"One Addl. Commissioner of Police and two DCP to be nominated by the C.P.

List B (i) (Executive) for Pso (confirmed constable Lower School Course Trained) to the tank of H.C.

Names shall be brought on this list in order of seniority as on list 'A' in terms of Rule 13 (1) after obtaining report of DE/PB Criminal case etc. etc. from concerned Distt./Unit. etc. instead of holding any regular DPC.

(ii) (Technical) for promotion of Constable professionally qualified in Technical trades to the rank of A.C.

One Additional Commissioner of Police and two DCP to be nominated by the CP.]

7. Promotion of enrolled Police: personnel. - List A. B.C.D-I, D-II, E-I, E-II and F shall be maintained for selection, for regulating promotional courses, where applicable and promotion to various subordinate ranks. Each list shall be the nominal roil of police personnel considered suitable for further advancement in the concerned ranks, as provided in this rule, and shall be maintained separately for (1) Executive (2) Technical and (3) Ministerial Cadres.

[(ii) The conduct and efficiency of men on promotion list shall be, at all times, watched with special care. Amy officer whose name exists on the promotion list, if found guilty of a misconduct of nature reflecting upon his character or fitness for responsibility or who shows either, by specific acts or by his record as a whole that he is unfit for promotion to higher rank shall be reported to the Deputy Commissioner of Police, head Quarters (1), Delhi in respect of persons on lists 'A' to 'E' and to Additional Commissioner of Police (Administration) Delhi in respect of officers on list 'F'. However, final decision regarding removal of name(s) from a promotion list shall be taken by the Appointing Authority only after giving show cause notice to the individual].

8. Constitution of departmental promotion committee. - Fitness of personnel for promotion to various ranks in different grades/cadres shall be judged by departmental promotion committees, which shall be constituted by the Commissioner of Police as under-

["List-A for selection of confirmed Constables for training in Lower School Course

One Addl. Commissioner of Police and two Deputy Commissioner of Police to be nominated by the Commissioner of Police.

List-B (i) (Executive) for confirmed Constables (Lower School Course Trained) to the ranks of Head Constable. - ;

Names shall be brought on the list in order of seniority as on list 'A' in terms of rule 13(i) after obtaining report of D.E/P.E. criminal case, etc. etc. from concerned Distts. Units etc. instead of holding any regular D.P.C.

List-B (ii) (Technical)-for promotion of Constables professionally qualified in technical trades to the rank of Head Constables.

One Addl. Commissioner of Police and two Deputy Commissioner of Police to be nominated by the Commissioner of Police.]

List C

For promotion of confirmed Constables (Overage and unqualified) to the rank of Head constable.

-Do-

List D

For promotion of confirmed Head Constables to the rank of Sub-Inspector.

One Addl. C.P. & two DCP to be nominated by Commissioner of Police

List E

For, promotion of confirmed Asstt. Sub-Inspectors to the rank of Sub-Inspector.

-Do-

List F 1

For promotion of confirmed Sub-Inspectors to the rank of Inspector.

C.P. & two Addl. Cs. P. to be nominated by C.P.

9. Centralized processing and issue of orders. - Promotion of all categories in various ranks shall be done centrally by Police Headquarters. After, name have been, approved by the concerned Departmental Promotion Committee, orders for promotion, when required shall be issued by the Deputy Commissioner of Police Headquarters (1) in respect of Sub-Inspectors. Assistant Sub-Inspectors, Head Constables and constables, and for Inspectors by Additional Commissioner of Police (Admit.) as the appointing authorities.

10. Reservations. - Reservations in promotions shall be made for Scheduled Castes/Scheduled Tribes and other categories in accordance with the rules/orders issued by Government of India from time to time.

[11. When promotion to be made. - Save as provided in the Delhi Police Promotion and Confirmation Rules, 1980, framed under the Delhi Police Act, 1978, all vacancies excepting those to be filled by direct recruitment, shall be filled by promotion/deputation in the manner prescribed in these rules.]

12. Promotion List 'A'. - (i) (a) Promotion list 'A' (Executive) shall be a list of confirmed constables (Executive) Considered fir for being sent to lower School Course. Confirmed Constables having a minimum of 5 years service shall be eligible for consideration. The list shall be framed on the recommendations of the departmental promotion committee which shall adopt The evaluation system based on (1) Service record (2) Seniority (3) Annual Confidential Reports (4) Acquittance in Professional test which shall cover following subjects: ...............

(i) Physical Training and Parade,

(ii) Elementary law and Police practical work,

(iii) General Knowledge,

(iv) Professional work done,

A constable up to 40 years of age shall be eligible to take tests and only ten chances will be allowed. The names of selected constables shall be brought on list 'A' in order of likely to be available in the following one year.

The selected constables will be sent for lower School Course subject to their medical fitness by the Civil Surgeon.

[(b) Constables with a minimum of 2 years of service shall be eligible to undergo Drill Instructors Course. On satisfactory completion of the course with 1st Class proficiency certificate, their names shall be brought on promotion list 'A' sent for framing in the next Lower School Course alongwith others, irrespective of their seniority. It is subject to the medical fitness by the Civil Surgeon.]

13. List 'B'. - (i) List 'B' (executive) shall comprise names and particulars of the constables, who have qualified in the lower school course. The names shall be brought on list 'B' in order of seniority as on List 'A'. Promotions to the rank of Head Constables shall be made as and when vacancies occur in the rank of Head Constables. 80 percent of vacancies in the rank of Head .Constables (Executives) shall be filled out of this list.

[List 'B' technical-confirmed constables from specialised and technical cadres including the Bands-men, buglars, mounted constables, drivers, armourers, wireless operators, dog handlers etc., who have put in a minimum 5 years' service as constable shall be eligible for consideration provided they fulfil various requirements as prescribed in the rules for the higher post in their respective cadres. Selection shall be made on the recommendation of D.P.C. Constables so selected shall be brought on list 'B' technical in order of their seniority in the rank of constable in their respective categories. The number of persons included in the list shall be restricted to the existing vacancies and those likely to occur during the course of one year from the date of preparation of list in the respective trade in the rank of Head Constable.]

[13A. Selection Grade. - Promotion to Selection Grade of constables shall be made from amongst time-scale constables/officiating Head Constables, with not less than 14 years of service, separately against the eligible posts in Grade 'A' and Grade 'B' of the scale of constables to the extent of percentage approved by the Government. The selection shall be made on the basis of seniority and suitability by the Departmental Promotion committee, to be constituted by the Commissioner of Police, Delhi as prescribed for promotion list 'A'. The names of such selected Constables/Officiating Head Constables shall be brought on this list, in order of their seniority.]

[14. List 'C'. - (Executives) shall be a list of unqualified Constables who for reasons for their good service record, long service and good health, are considered suitable, for promotion to the rank of Head Constable. Constables, who are unable to pass list 'A' test and lower School Course upto 40 years of age, if otherwise found suitable, shall be admitted to this list by the Departmental Promotion Committee. The Departmental Promotion Committee shall select Constables for this list on the basis of seniority-cum-suitability, based on Service Record. The ratio of promotion of unqualified/overage men on list 'C' (Executive) vis-a-vis qualified (Lower School Course) constables shall be 1:2. To achieve this every 3rd vacancy occurring in the rank of Head Constable shall be filled-up from list 'C'. However, in case of there being no name on list 'C', all vacancies of Head Constables shall filled-up from list 'B'.]

15. List 'D'. - List 'D' shall be a list of confirmed Head Constables considered suitable for promotion to the rank of Assistant Sub-Inspector.

[(i) List-D (Executive)]

Confirmed Head-Constables, who have put in minimum of 5 years service in the rank, shall be eligible. The selection shall be made on the recommendations of the Departmental Promotion Committee.

The Head-Constable, so selected, shall be brought on list D-I, keeping in view the number of vacancies likely to occur in the rank of Assistant Sub-Inspector in the following one year, in order of their respective seniority in the rank of Head Constable subject to the medical fitness by the Civil Surgeon. They shall be detailed for training in the Intermediate School Course. Those, was successfully qualify the Intermediate School course, shall be brought on List D-II, as per their respective seniority on the List-D-I. Promotions shall be ordered from amongst the Head-Constable on List D-II as and when vacancies occur.

(ii) List D (Technical)

Confirmed Head Constables (Specialised/Technical), who have put in a minimum of 5 years' service as Head-Constable, shall be eligible. The selection shall be made on the basis of the recommendations of the Departmental Promotion Committee. The Head-Constables so selected, shall be brought on List-D (Technical) in order of their respective seniority, keeping in view the number of vacancies in the rank of Assistant Sub- Inspector (Specialised/Technical) in their respective trades likely to occur in the following one year and promoted to the rank of Assistant Sub-Inspector as and when vacancies occur.

(iii) List-D (Ministerial)

Confirmed Plead Constables (Ministerial), who nave put m a minimum of 5 years' service in the rank of Head Constable shall be eligible. The selection shall be made on the recommendations of the Departmental Promotion Committee. The Head Constables, so selected, shall be brought on List-D (Ministerial) in order of their respective seniority, keeping in view the number of vacancies likely to occur lit the rank of Assistant Sub-Inspector as and when vacancies occur.

[16. List 'E'. - List-E (Executive)

Confirmed Assistant Sub-Inspector (Executive), who have in a minimum of 6 years of service in the rank of Assistant Sub- Inspector (Executive), shall be eligible for List-E-I (Executive). The selection shall be made on the recommendations of the Departmental Promotion Committee. The Assistant Sub-Inspector so selected, shall be brought on List E-I in order of their respective seniority, keeping in view the vacancies in the rank Sub-Inspector 'Executive) likely to occur in the following one year. Subject to the medical fitness by the Civil Surgeon the selected Assistant sub-inspectors (Executive) shall be sent for training in the Upper School Course. On successfully completing the Upper School Course, their names shall be brought on promotion List E-II (Executive) in order of their respective seniority in List-E-I for promotion to the rank of Sub-Inspector (Executive) as and when vacancies occur.

(ii) List-E (Technical)

Confirmed Assistant Sub-Inspectors (Specialised/Technical), who have put in a minimum of 6 years service in their respective trades, shall be eligible. For Sub-Inspector (Armourer), Confirmed Head-Constable (Armourer) with a minimum of 12 years service will also be eligible. The selection shall be made on the basis of recommendations of the Departmental Promotion Committee. The names of selected Assistant Sub-Inspector (Specialised/Technical) shall be brought on List-E (Technical) in order of their respective seniority, keeping in view the number of vacancies likely to occur in the rank of Sub-Inspector, in their respective cadres as the when vacancies occur in the cadre.

(iii) List-E (Ministerial)

Confirmed Assistant Sub-Inspector (Ministerial) and Stenographers, who put in a minimum of 6 years service in this rank, shall be eligible. The selection shall be made on the recommendations of the Departmental Promotion Committee. The names of selected candidates shall be brought on List-E (Ministerial) in order to their, respective seniority keeping in view the number of vacancies likely to occur in the rank of Sub- Inspector (Ministerial) in the following one year, and they shall be promoted to the rank of Sub-Inspector (Ministerial) as and when vacancies occur. Stenographers, thus promoted shall cease to have their lien as Stenographers on confirmation in the rank of Sub-Inspector (Ministerial).]

[17. List 'F'. - (i) List-F (Executive)

Confirmed Sub-Inspector (Executive), who have put in a minimum of 6 years service in the rank of Sub-Inspector, shall be eligible. The selection shall be made on the recommendations of the Departmental Promotion Committee. The names of selected Sub-Inspector shall be admitted to List-F (Executive) on the basis of their respective seniority, keeping in view the number of vacancies likely to occur in the following one year, and promotion made to the rank of Inspector from this list as and when vacancies become available.]

(ii) List-F (Technical)

Confirmed Sub-Inspector (Specialised/Technical), who have put in a minimum of 6 years service in the rank of Sub-Inspector in their respective cadres, shall be eligible. The selection shall be made on the basis of the recommendations of the Departmental Promotion Committee. The names of selected Sub-Inspector shall be brought on List-F (Specialised/Technical) in order of their respective seniority, keeping in view the number of vacancies likely to fall vacant in the following one year, and they shall be promoted to the rank of Inspectors in their respective cadres as and when vacancies become available.

(iii) List-F (Ministerial)

[Confirmed Sub-Inspector (Ministerial) and Confirmed Shorthand Reporters (Sub-Inspectors) having [6 years] service in the rank of Sub-Inspr. (Min.) and Shorthand Reporter (Sub-Inspr.) respectively shall be eligible. The selection shall be made on the recommendations of the Departmental Promotion committee. The names of the Sub-Insprs. (Min) and Shorthand Reporters (Sub-Insprs.) so selected shall be brought on list 'F' (Min.) in order of their respective seniority, keeping in view the number of vacancies likely to occur in the following one year, and promotions made to the rank of Inspr. (Min.) from this list as and when vacancies become available.]

[18. Confirmation. - (i) Confirmation shall be made only once in the service on an official which shall be in the entry grade. Confirmation is delinked from the availability of permanent vacancy in the grade. In other words, an officer who has successfully completed the period of probation may be considered for confirmation.

(ii) As par present, the appointee should satisfactorily complete the period of probation and the case will be placed before the D.P.C. A specific order of Confirmation shall be issued when the case is cleared from all angles.

(iii) If the Recruitment Rules do not prescribe any probation, an officer promoted on regular basis (after following the prescribed D.P.C. etc. procedure) shall have all the benefits that a person confirmed in that grade would have. Where probation is prescribed the Competent Authority shall, on completion of the prescribed period of the probation, assess the work and conduct of the officer himself and in case the conclusion is that the officer is fit to hold the higher grade, he will pass an order declaring that the person concerned has successfully completed the period of probation. If the Competent Authority considers that the work of the officer has not been satisfactory or needs to be watched for some more time, he may revert him to the post or grade from which he was promoted, or extend the period of probation, as the case may be.]

(iv) No member of subordinate rank, who is under suspension or facing departmental/criminal proceedings shall be eligible for confirmation. Their cases shall be decided by "Competent Authority" concerned after such proceedings are over. A departmental enquiry shall be deemed to have been initiated after summary of allegations has been served.

19. Ad-hoc promotions. - (i) In special circumstances when there are no approved names on promotion lists, and vacancies exist, the Commissioner of Police, may promote suitable officers in order of seniority to next higher rank temporarily. Such promotions shall not entitled the officers concerned to claim and right for regular appointment or seniority or for appointment to such or any other equivalent post and shall be liable to reversion without notice as soon as qualified men become available.

(ii) To encourage outstanding sportsmen, marksmen, officers who have shown exceptional gallantry and devotion to duty, the Commissioner of Police may, with prior approval of Administrator, promote such officers to the next higher rank provided vacancies exist. Such promotions shall exceed 5 per cent of the vacancies likely to fall vacant in the given year not in the rank. Such promotions shall be treated as ad-hoc and will be regularised when the persons so promoted have successfully completed the training course prescribed like (Lower School Course), if any. For purposes of seniority such promotees shall be placed at the bottom of the promotion list drawn up far that year.

[(iii) The Commissioner of Police, Delhi for the purpose of posting to the Police Training School and the Recruits Training Centre (DAP IVth Bn. at present) personnel or appropriate merit and talent may grant one rank promotion as an incentive purely on emergent basis up to the level of Inspector without .conferring on the promotee, any right of seniority and appointment whatsoever even if he may be borne on promotion list.]

Such promotion shall revert to their substantive rank as soon as they are transferred out of training institutions and ceased to be an Inspector.

20. Promotion of Lady Police. - The rules laid down for the admission of names to promotion lists and confirmations as for male police shall apply Mutatis mutandis to the women police but test and interviews for them shall be held by departmental promotion committees for purpose of selection separately.

[However, if there is no woman constable on promotion list 'B', all the vacancies in the rank of woman Head-Constables shall be filled by these on promotion list 'C'.]

21. Miscellaneous. - Standing Orders laying down details of the evaluation system for holding various departmental tests and the procedure to be followed by departmental promotion committee for interview etc. shall be issued by the Commissioner of Police.

22. Repeal and Savings. - All provisions contained in the Punjab Rules as are applicable to the Union Territory of Delhi relating to promotion and confirmation of employee are hereby repealed subject to the provisions contained in the proviso to sub-section (1) and (2) of Section 149 of the Delhi Police Act, 1978.

[23. Power of relax. - When the Administrator is of the opinion that it is necessary or expedient so, to do, he may by order, for reasons to be recorded in writing, relax any of the provisions of these rules with respect to any class, category of persons or posts or in any individual case.]

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