Section 120 in The Railway Protection Force Rules, 1987
120. Maintenance and vacation of residential accommodation.
-120.1If any residential accommodation is allotted to a member of the Force, he shallreside therein subject to such conditions and terms as may be specified by 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 and shall be responsible for maintaining it in agood state.120.2It shall be a condition of his service that he shall vacate the accommodation onhis ceasing to be a member of the Force or on his transfer from that place or wheneveran officer not below the rank of security Commissioner, for reasons to be recoded inwriting, finds it necessary and expedient for him to do so.120.3If any enrolled member of the Force who is required under sub-rule (2) vacateany premises fails to do so, such superior officer may after giving him an opportunityof being heard, direct any officer subordinate to him. With such assistance as may benecessary, to enter upon and open the premises and remove therefrom any personfound therein and to take possession of the premises and deliver the same to anyperson specified in the order.
