Section 160 in The Railway Protection Force Rules, 1987
160. Procedure for imposing petty punishment.
-160.1Petty breaches of discipline and petty cases of misconduct by the enrolledmembers of the Force shall, as far as possible, be inquired into and disposed of in Orderly Room by an officer authorized to award petty punishment under ScheduleI II to any such enrolled member of the Force who is for the time being subject to hisauthority. Inquiries in the Orderly Room shall be held, as far as possible, at least oncea week on a fixed day.160.2If the offence calls for more severe punishment than the officer dealing with itis authorized to inflict, he shall:(i)if at headquarters, have the delinquent member brought before the Assistant Security Commissioner or the Divisional Security Commissioner concerned as the case may be;(ii)if away from the headquarters, forward the record with his recommendationsto the Assistant Security Commissioner or the Divisional Security Commissioner concerned as the case may be, for orders and further action.160.3Proceedings of such inquiries shall be recorded in the Orderly Room Register.160.4Punishment awarded in Orderly Room may be carried out in Reserve Lines,training institutes of Posts as may be specified by the officer awarding thepunishment.160.5Fatigue duty and any other duty shall, however, be awarded only to constablesand Naiks and may consist of any one or more of the following duties, namely:-(a)pitching and tending of tents and their mending;(b)tending of gardens, farms, ponds etc. of the Force;(c)cutting of grass and moving of lawns;(d)cleaning of jungles and cutting of wood;(e)cleaning and making of parade ground;(f)cleaning and dusting of arms, equipment, stores, mess, class rooms andbarracks; or(g)repairing of huts, butts and similar other works in the Reserve Lines, Post, etc.
