In exercise of the powers conferred by clause (a)
of subsection (2) of Section 147, read with section 5 (b) of the Delhi Police
Act, 1978 and in supersession of Notification No.
F.13/7/2012/HP-1/Estt./3586-3591 dated 11.09.2021, the Lieutenant Governor of
the National Capital Territory of Delhi, is pleased to make the following Rules
further to amend the Delhi Police (General Conditions of Services) Rules 1980,
namely: (1) These
Rules shall be called the Delhi Police (General Conditions of Services)
(Amendment) Rules, 2021. (2) They
shall come into force with effect from the date of their publication in the
Delhi Gazette. In the
Delhi Police (General Conditions of Services) (Amendment) Rules, 2019 for
existing Rule-7, the following shall be inserted/substituted namely: 7.
"Rewards.- (i) The
Commissioner of Police, Special Commissioner of Police, Joint Commissioner of
Police, Additional Commissioner of Police, Deputy Commissioner of Police may
sanction rewards to the Public or Police, upto the limits noted against each
here under: a. Commissioner of Police Commendation Roll Cash reward upto Rs.
50,000/- to an individual in each case, for actions of outstanding merit. For
a reward in excess of Rs. 50,000/-, the Lt. Governor, Delhi shall be the
sanctioning authority on the recommendation of Commissioner of Police, Delhi. b. Special Commissioner of
Police Commendation Certificate Cash reward upto Rs.
20,000/- in each case, for action of such special merit as to deserve a
higher form of recognition than a Joint Commissioner of Police is empowered
to give. c. Joint Commissioner of
Police Commendation Certificate Cash reward upto Rs.
10,000/- in each case, for action of such special merit as to deserve a
higher form of recognition than an Additional Commissioner of Police is
empowered to give. d. Additional Commissioner
of Police Commendation Certificate Cash reward upto Rs. 4,000/-
in each case, for action of such special merit as to deserve a higher form of
recognition than a Deputy Commissioner of Police is empowered to give. e. Deputy Commissioner of
Police. Commendation Card Class-I
& II Cash reward upto Rs.
2,000/- in each case in recognition of specific instances of good work or
assistance to Police in connection with the prevention or detection of Crime,
the preservation of law and order, contribution towards addressing violence
against women & women safety or in other administrative matters. (ii) Reward to
public shall be sanctioned only for assistance or information of special merit
rendered to police in detection of crime or apprehension of criminals, whereas
the police officers of subordinate ranks and other employees of the Delhi
Police may be sanctioned commendation certificate/cash reward for exhibiting
special merit in any branch of police activity or for exceptionally good work
in connection with the administration of law, maintenance of peace, safety and
good order or the conduct displaying exceptional address, acuteness, industry,
fidelity or courage.DELHI
POLICE (GENERAL CONDITIONS OF SERVICES) (AMENDMENT) RULES, 2021
PREAMBLE