Section 109 in The Railway Protection Force Rules, 1987
109. Redressal of individual grievances.
-109.1For redressal of individual grievances concerning-non-payment of salary, T.A.,D.A., issue of kit passes, grant of leave and advances, allotment of family quarters,transfers, posting, etc. of members of the Force, the Superior officers shall avail themselves of every opportunity during their tours and inspections to hold meetings provided under sub-rule(2) and listen to such grievances and take appropriate remedial measures within their powers.109.2The officer-in-charge of the Post or Company shall also hold such meetings atleast once a month. During the meetings, he shall disseminate to the enrolled members of the Force information on all important matters affecting them and enable them to ventilate their legitimate grievances, difficulties and their reaction to current affairs to him in the presence of all ranks. He shall refer to higher authorities all such cases where he cannot redress the grievances at his level and monitor the progress under intimation to the enrolled member concerned.109.3The officer-in-charge of the Post or Company shall maintain a "Meeting Minutes Book" in which the proceedings of each meeting held by all level of officers shall be recorded together with final action taken on each point.109.4The Superior officers shall inspect this book during their inspections of the Posts and their inspection notes shall include comments on this aspect also.
