Section 272(272) in The Railway Protection Force Rules, 1987
272.1Notwithstanding anything contained in these rules, no members of the Forceshall be taken on sick list by any Railway Medical Officer unless such member comeswith a written reference known as `Sick Memo' from his controlling officer:Provided that in case of any emergency, a number may be given necessarytreatment but Railway Medical Certificate (RMC) shall be issued only after receiving the sick memo.Provided further that a member who is on leave out of his headquarters maybe taken on sick list in emergent cases for a period not exceeding 7 days or theduration of his sanctioned leave . Within that period, the member shall be asked toprocure a `Sick Memo' from his controlling officer and further extension shall beallowed only after receipt of the `Sick Memo' .
