Section 146 in The Railway Protection Force Rules, 1987
146. Code of behaviour for members of the Force.
-146.1All members of the Force, irrespective of their ranks, shall submit themselves tohe requirement of the following code of behaviour, both on and off duty. It shall beincumbent upon all members of the Force to respect the code of behaviour and of anattitude of complete discipline and maintain to it. Any breach of these provisions on the part of any member of the Force shall constitute misconduct and shall bepunishable under the Railway Servants(Discipline and Appeal) Rules, 1968 as appliedto superior officers or, as the case may be, under section 9 or section 17.146.2Neglect of duty:-No member of the Force without good and sufficient cause shall -(I)Neglect or omit to attend to or fail to carry out with due promptitudeand diligence anything which is his duty as a member of the Force toattend to or carry out; or(II)Fail to work his beat in accordance with orders or leave the place ofduty to which he has been ordered or having left his place of duty for a bonafide purpose fail to return thereto without undue delay; or(III)Be absent without leave or be late for any duty; or(IV)Fail properly to account for, or to make a prompt and true return of anymoney or properly received by him in the course of his duty.146.3Disobedience of Orders :-No member of the Force shall -(i)disobey or omit or neglect to promptly carry out any lawful orders, written orotherwise, or(ii)contravene any provision of the Act, these rules or Directives containingrestriction on the private lives of the members of the Force or requiring him tonotify the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] concerned that he , or relation includedin his family, has business interest in his jurisdiction within the meaning of theserules and Directives.146.4Discreditable conduct. - No member of the Force shall act in any manner prejudicial to discipline or conducthimself in such a manner which is reasonably likely to bring discredit to thereputation of the Force.146.5Misconduct towards a member of the Force:-No member of the Force shall-(a)conduct himself towards another member of the force in oppressive orabusive manner; or(b)assault of misbehave with such manner.146.6Falsehood or prefabrication:-No member of the Force shall-(i)knowingly or through neglect make any false, misleading or inaccurate oral orwritten statement or entry in any record or document made, kept or required for thepurpose of Force; or(ii)either willfully and without proper authority or through lack of due care destroyor mutilate any record or document made, kept or required for the purpose of the Force; or(iii)without good and sufficient cause alter or erase or add to any entry in such arecord or documents; or(iv)knowingly or through neglect make any false, misleading or inaccurate statementin connection with his appointment to the Force.146.7Corrupt or improper practice:-No member of the Force shall-(i)in his capacity as such member and without the written consent of the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] concerned directly or indirectly solicit or accept anygratuity, present or subscription; or(ii)Place himself under a pecuniary obligation to any person in such a manner asmight affect the proper discharge of his duties as such member; or(iii)improperly use or attempt so to use, his position as such member for his personal.146.8Abuse of authority:-No member of the Force shall-(a)without good and sufficient cause make an arrest; or(b)use any unnecessary violence towards any under trial prisoners or other persons with whom he comes into contact in the execution of his duty.
