Section 84 in The Railway Protection Force Rules, 1987
84. Retirement on grounds of unsuitability.
-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.84.2The said [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)] or, as the case may be, the saidappointing authority may, on receipt of such recommendations and after giving themember of the Force an opportunity to explain his case, pass such order as he or itmay deem fit:Provided that whenever 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)] or the Central Government, as the case may be, is of opinion that it will not be in the interest of the Security of the State to give an opportunity to the member of the Force to explain hiscase, he or it may pass orders as aforesaid without giving such an opportunity.
