Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 277 in The Railway Protection Force Rules, 1987

277. Powers of Central Government to absorb in the force any officer on deputation.

- Nothing contained in these rules shall be deemed to affect the right of the Central Government to absorb in the Force, for reasons to be recorded in writing andin exceptional circumstances, any officer on deputation to the Force, where in theopinion of the Central Government such officer has given a creditable account ofhimself in the post or posts held by him for a minimum period of three years, if suchdeputationist officer has a minimum of three years service left for his attaining thenormal age of retirement prescribed for the post held by him