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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 (Miscellaneous Matters) Rules, 1980

Published vide Notification No. F. 10/53/80-Home(P/Estt, dated 29th December, 1980

dl147

Notification No. F. 10/53/80-Home(P/Estt, dated 29th December, 1980.-Rules governing claims for disposal of property and other miscellaneous matters under Section 147 of the Delhi Police Act, 1978.

1. Nomenclature. - In exercise of the powers conferred by Section 147 of the Delhi Police Act, 1978, the Administrator is pleaded to make the rules with respect to the following matters enumerated in clauses (f), (g), (i), (j) and (k) of sub-section (2) of Section 147 of the said Act, namely-

(i) determination of the cost of employing additional police under sub-section (2) of Section 38;

(ii) manner of taking measurements and photographs under Section 55 of a person against whom an order has been made under Section 46, Section 47 or Section 48;

(iii) form of receipt to be given in respect of any article detained under Section 62;

(iv) the authority to whose satisfaction claims are to be established under sub-section (2) of Section 69 and the form and manner in which claims may be made under that sub-section, the procedure for dealing with such claims and all others; matters connected therewith under sub-section (3) of that section;

(v) payment to any police officer or division a mong two or more police officers, the whole or any portion of any reward, forfeiture or penalty, under the proviso to Section 132.

2. The shall be called the Delhi Police (Miscellaneous Matters) Rules, 1980.

3. Applicability. - They shall come into force with effect from the date of their publication in the Delhi Gazette.

4. Determination of cost of Additional Police [Section 147(2) (f) of Delhi Police Act, 1978]. - The cost of additional police to be employed under Section 38 of the Delhi Police Act shall be worked out as under-

(a) Total of emoluments, including average pay, Dearness allowances, Washing Allowance, Metropolitan Allowance, City Compensatory Allowance, House Rent allowance plus expenditure on clothing, equipment, conveyance, leave contribution pension and contingencies, shall be worked out on monthly basis and divided by 30 to calculate daily per capita charges.

(b) The daily charges shall mean charges for 5 hours duty during day or 4 hours duty during night.

(c) The charges shall be doubted where the duty lasts for more than the above prescribed hours.

(d) The entire cost shall be deposited by the person making the request in advance.

[(e) Where the person on whose application additional police force has been deployed, makes a written request that the police force so deployed may be removed, such request may be accepted by the Deputy Commissioner of Police concerned subject to the condition that the advance payment made by the person shall not be refunded after deducting the charges in respect of the deployed force for a period of 24 hours from the date and time when the request is received by the Dy. Commissioner of Police.]

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)] - (1) Whenever an order is passed against a person(s) in Delhi under Sections 46, 47 or 48 of the Delhi Police Act, such person(s) shall be liable to be photographed, measured and to give his give his finger prints, etc. to the police at a time and place to be determined by the Station House Officer concerned in the following manner-

(a) photographed from whichever angle and in whatever costume it is considered necessary; provided that in the case of female extraneous due regard to modesty shall be kept,

(b) height and chest shall be measured and identification marks noted down (Chest measurements in case of females shall not be taken);

(c) finger prints and thumb impressions shall be taken; and

(d) a complete descriptive roll shall be prepared for police record.

(2) Whenever any person(s) to be photographed/measured etc., as laid down in sub-rule (1) above is woman, such measurement/photographs, etc., shall invariably be taken in the presence of a member of woman police and two respectable ladies.

6. Form of receipt to be given in respect of articles detailed under Section 62 [Item (i) of sub-section (2) of Section 147.] - Whenever any article or property is detained by a police officer under Section 62 of the Delhi Police Act, 1978, the said Police Officer shall prepare a receipt in Form I, in duplicate. One copy of the receipt shall be handed over to the person from whose possession the article or articles have been detained and the second copy shall he deposited in the malkhana along with the articles. A detailed report regarding detention of the article shall also be entered in the daily diary of the Police Station concerned simultaneously.

7. Prescribed Authority for Claims Under Section 62 of the Delhi Police Act, 1978 [Item (i) of sub-section (2) of Section 447]. - The prescribed authority means and includes the Deputy Commissioner of Police of a District/Deputy Commissioner of Police, Palam and Deputy Commissioner of Police Crime and Railways as the case may be and Additional Commissioner of Police, in charge of the District/Unit concerned.

8. Form of submitting Claims [Item (j) of sub-section (2) of Section 147]. - The claim under sub-section (2) of Section 69 of the Delhi Police Act, 1978 shall be submitted by the person concerned in Form 11.

9. Manner of submitting claims [Item (g) of sub-section (2) of Section 147]. - (i) The person claiming compensation shall apply to the Deputy Commissioner of Police, Old Police Lines in the prescribed form. The Deputy Commissioner of Police (Lines) shall forward the application to the Deputy Commissioner of Police in whose jurisdiction the property was found intimating the expenditure incurred by the State on the transportation, storage and auction of the property for which compensation is claimed; date of its auction and the amount credited to Government's account as a result thereof. The Deputy Commissioner of Police of the Dist./Unit concerned shall verify the claim with reference to his own record for final assessment and issue payment of compensation orders.

(ii) While assessing the claim, the Deputy Commissioner of Police of the District/Unit concerned shall keep the following facts in view-

(a) Cost incurred by the police department on transportation, storage and auction is recovered from the claimant.

(b) Where the claim is preferred by a Government Department except a State Government, Defence, P & T and Railway, the charges incurred by the Police department on storage, transportation, organising auction may not be recovered.

(c) The cost of transport, storage and auction shall be calculated in accordance with the instructions to be issued by the Commissioner of Police from time to time.

(d) The total amount of the accepted claim shall not exceed the amount realised by way of auction of the property for which compensation is claimed.

[The cost of transportation, stores and auction etc. shall be deducted from the sale proceeds received in auction of property, while settling the claims.]

(e) The orders regarding net payment to be made to the claimant shall be issued by the Deputy Commissioner of Police concerned. The amount will be drawn under head-"Reward in Public" through a contingent bill and sent to the Deputy Commissioner of Police Lines for disbursement to the claimant under proper receipt.

10. Payment of whole or portion of reward, forfeiture or penalty to Police Officers [Item K of Sub-section (2) of Section 147]. - Whenever, any reward, forfeiture and penalty is sought to be paid to a Police Officer(s) for special service under section 132 of the Delhi Police Act, 1978 the Commissioner of Police, the Additional Commissioner of Police and the Deputy Commissioner of Police shall be competent to pay to a Police Officer or divide amongst two or more Police Officers, the said reward, forfeiture and penalty as follows-

(a) Dy. Commissioner of Police : If the total value of the reward, forfeiture or penalty is Rs. 1000 or below.

(b) Addl. Commissioner of Police: If the total value of the reward, forfeiture or penalty is Rs. 5000 or below.

(c) Commissioner of Police : Full Powers.

(ii) The proportion of division of the amount of reward, forfeiture or penalty amongst two or more police officers shall be determined by the Commissioner, Addl. Commissioner or the Deputy Commissioner of Police as the case may be as indicated above keeping in view the contribution of each in the concerned case.

Form I

Form of Receipt Under Rule 6

Certified that the under mentioned article have been into possession from Shri..................(Aged)......S/o..........r/o........in the presence of undermentioned witnesses for action under Section 62 of the Delhi Police act-

SI. No.

Description of the item taken into possession

Number

Identification marks, if any

Remarks






Signature              

(Designation of Police Officer)

Witnessed By-

1. Name..............

Parentage Address...........

2. Name..........

Parentage Address...........

Signature/Thumb Impression
of the Possessor of the articles.

Form II

(a) Name of the claimant................................................................

(b) Father's Name..............................................................

(c) Full residential address........................(i) Permanent.........................................................(i) Temporary.................

(d) full description of property for which..................................... claim is preferred, with make, No., weight, colour & specific mark of identification

(e) Date of purchase............................................................

(f) From whom purchased.........................................................

(g) Proof of ownership....................................................................................................................

(h) Date when lost............................................................................................

(i) Place where lost (indicate if any report was lodged with Police if so attach copy of daily diary entry)

Certified that the information
furnished above is correct and
that nothing has been concealed.

Date

Signature of the claimant

Name in...............

(block letters)       

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