Section 84(84) in The Railway Protection Force Rules, 1987
84.1Whenever a Security Commissioner or an officer of a higher rank is of theopinion that a member of the Force (being an armed force of the Union) is unfit to beretained in service because of a steep fall in his competence, efficiency, effectivenessor otherwise and where action under Chapter XII is not feasible, he may recommendto 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 the member be retired fromservice:Provide that where 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)] has formed such opinionin relation to a superior officer of which he is not the appointing authority , he maysubmit the case to the Director General for obtaining the orders of the appointingauthority.
