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Union of India - Section

Section 113 in The Railway Protection Force Rules, 1987

113. Redressal of grievances through outside influence.

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113.1Members of the Force are forbidden to approach officials of other departments,members of the legislatures or private persons for support in pressing individualclaims or obtaining redressal of their grievances. All members of the Force aresimilarly forbidden to approach members of legislatures with a view to having theirindividual grievances made the subject of interpellation in the legislatures.