Section 250 in The Railway Protection Force Rules, 1987
250. Prosecution by private person.
-250.1A member of the Force shall always be defended in a civil suit or acriminal complaint instituted by a private person when it appears to 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 had acted or purported to have acted ingood faith in discharge of his official duties. The member thus being defend shallbe deemed to be defending himself as on duty.250.2In all other cases arising out of employment whese 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)] declines to defend, the member concerned may take suchmeasures, as he considers necessary, at his own expenses, but the reasonable costsof defence shall be paid to him inn the event of his acquittal and where it isshown that his conduct through out had been free from all blame. If, thoughacquitted of the offence charged,, his conduct does not appear to be free fromblame ,m reimbursement of cost shall be allowed in the manner prescribed undersub-rule (1) of rule249.250.3In either case , the member of the Force may be allowed a monetaryadvance as prescribed under sub-rule (2) of rule 249.
