Section 20 in The Central Reserve Police Force Rules, 1955
20. Travelling allowance admissible to men discharged otherwise than at their own request .-(1) Any member of the Force discharged otherwise than at his own request shall be entitled to a free railway pass of the class to which he is entitled under the rules applicable to servant of the Central Government to the railway station nearest to his home. In the case of a member of the Force discharged for inefficiency the grant of the concession shall be subject to the condition that the Commandant is satisfied that the inefficiency is not due to wilful negligence. This concession shall not be admissible to a person discharged for misconduct.
(2)Notwithstanding anything contained in sub-rule (1), the Commandant may, where he considers it necessary to do so for the purpose of maintaining and preserving discipline in the Unit or sub-Unit to which the member released from the Quarter Guard belongs, make an exception and issue a free railway pass to such member as mentioned in sub-rule (1).
