Section 156 in The Railway Protection Force Rules, 1987
156. Imposing of punishment, of dismissal, etc..
- Before coming to any lower punishment, the disciplinary authority with aview to ensuring the maintenance lf integrity in the Force shall consider the award ofpunishment of dismissal or removal from service to any member of the Force in thefollowing cases namely:-(a)Dismissal:(i)Conviction by criminal court;(ii)serious misconduct or indulging in committing or attempting or abetting anagainst railway property offence;(iii)discreditable conduct affecting the image and reputation of the Force;(iv)neglect of duty in or likely to result in loss to the railway or danger to thelives of persons using the railways;(v)insolvency or habitual indebtedness; and(vi)obtaining employment by concealment of his antecedents which wouldordinarily have debarred him from such employment.(b)Removal from service:(i)any of the misconduct for which he may be dismissed under clause (a) above;(ii)repeated misconducts;(iii)absence from duty without proper intimation or overstay beyond sanctionedleave without sufficient cause.
