Section 158 in The Railway Protection Force Rules, 1987
158. Procedure for imposing minor punishments .
-158.1The disciplinary authority may impose any of the minor punishments providedin sub-rule (3) of rule 148 and in rule 149 after -(a)informing the enrolled member of the Force charged in writing of theproposal to take action against him and of imputations of misconductor misbehaviour on the basis of which action is proposed to be takenand giving him a reasonable opportunity of making such representationwithin a period of 10 days from the date of the communication as hemay wish to make against the proposal;(b)taking the representation, if any, submitted by the party charged underclause (a) into consideration and recording a finding on eachimputation of misconduct or misbehaviour.158.2Notwithstanding anything contained in clause (a) of sub-rule (1), if it isproposed, after considering the representation, if any, made by the party chargedunder the said clause (a) to withhold increments of pay and such withholding ofincrements is likely to affect adversely the amount of pension payable to the partycharged or to withhold increments of pay for a period exceeding three years or towithhold increments of pay with cumulative effect for any period or to reduce him bymore than three stages in his scale of pay, in inquiry shall be held, as far as possible,in the manner lad down in rule 153 before making any order imposing on the partycharged any such punishment.
