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Union of India - Section

Section 248 in The Railway Protection Force Rules, 1987

248. Public complaints against to misconduct of the members of the Force..

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248.1Whenever a complaint against the misconduct of any member of the Force isreceived from the members of the Public or where such complaint is received througha court wherein civil or criminal proceedings against a member of the Force havebeen instituted of otherwise, and controlling officer of such member of the Force is of the opinion that allegation are verifiable or otherwise an inquiry is called for he mayproceed to inquire himself into the complaint against a member of the Force specifiedin column (1) of he table below or depute any other officer as specified in thecorresponding entry in column (2) of the said table:TABLE
Members of the Force against whom complaints received Inquiry Officer
(1) (2)
Constables/[***]/Head Constables Of and above the rank of Inspectors.
Sub-Inspector/Assistant Sub-Inspector Of and above the rank of Assistant Commandant
Inspector/Assistant Security Commissioner Of and above the rank of Security Commissioner.
Security Commissioner or above Chief Security Commissioner or the Additional or the Deputy Chief Security commissioner, if so authorized by him.
248.2Complaints cells. - -There shall be separate complaint cells at the head quarters each of the Director-General, [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)] and the Commanding officer forhandling, monitoring and ensuring the expeditious disposal of such complaints.
248.3Manner of conducting inquiries. - -While conducting, the inquiries the Inquiry shall so far as may be possible,proceed as under:
(i)Complaints shall be heard in detail and every effort shall be made by the Inquiry Officer himself to ascertain the truth by examining such of the witnessas he may deem necessary, without insisting on the complaints himself tosecure the presence of witness;
(ii)Important witness shall as far as possible be examined in the presence of thecomplaints so that he has the satisfaction of what they depose;
(iii)through out the conduct of inquiry Officer shall scrupulously avoid goinganything might create a doubt in the mind of the complaint about the objectivityand impartiality of the inquiry.
(iv)the inquiry shall, as far as practicable be conducted at an appropriate publicbuilding of place in or near the complaint's place of residence.
248.4The report of the Inquiry Officer may be treated as classified where thecontrolling officer for reasons to be recorded I writing so direct.