Section 113(113) in The Railway Protection Force Rules, 1987
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.
