Section 110(110) in The Railway Protection Force Rules, 1987
110.1Any member of the Force who deems himself wronged by any superior officer or other of the force may represent within thirty days of the Act complained against to the officer under whose command or orders he is serving:Provided that each complaint shall be accompanied by a certificate asunder from the aggrieved member of the Force:I undertake that any false statement or false accusation made by me in the complaint shall render me liable for disciplinary action under Chapters XI and XII of the Railway Protection Force, 1987".
