Section 137 in The Railway Protection Force Rules, 1987
137.
Where a penalty of dismissal, removal or compulsory retirement from serviceimposed upon a member of the Force under suspension, is set aside in appeal orrevision and the case is remitted for further inquiry or action or with any otherdirections, the order of his suspension shall be deemed to have continued in force onand from the date if the original order of dismissal, removal or compulsory retirementand shall remain in force until further orders.
