Section 138(139) in The Railway Protection Force Rules, 1987
139.1Notwithstanding anything contained in rule 135 where member of the Force issuspended (whether in connection with any disciplinary proceedings or otherwise)and any other disciplinary proceedings, commenced against him during thecontinuation of that suspension, the authority competent to place him undersuspension may, for reasons to be recorded in writing, direct that the member of the Force shall continue to be under suspension until the termination all or any of suchproceedings.
