Section 105 in The Railway Protection Force Rules, 1987
105. Restriction on grant of leave.
-105.1Whenever mobilization of the Force under rule 241 is likely or is in force or a member of the Force is detailed or is likely to be detailed for training of any type,leave of any kind including casual leave shall not ordinarily be sanctioned except on emergent and compassionate grounds by an officer not below the rank of the Divisional Security Commissioner.105.2Leave shall not be granted to a member of the Force whose conduct is under inquiry except when it is required for hospitalization purposes or in extreme emergent cases.105.3Similarly, leave shall not be granted to a member of the Force who under is under orders of transfer unless he is admitted in a hospital as an indoor patient.Provide that if such member has been taken on a sick list by a railway doctor as an outdoor patient in situation not stipulated in rule 272, such member shall report the matter forthwith to his controlling authority and shall not leave his head quarters without obtaining prior sanction of that authority.
