Section 76 in The Railway Protection Force Rules, 1987
76. Deputation of officers to the Force.
- Notwithstanding anything in this Chapter, with a view to ensuring highestprofessional standard and closest liaison with Police recruitment may be made bytaking personnel on deputation from the Police on such terms and conditions asmay be specified by the Central Government from time to time. The period ofdeputation of Police Officers shall not normally be less than four years or morethan seven years.Provided that the deputation of officers to the Posts of the Inspectors shall belimited to fifteen percent. Unless the concerned [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] isof the opinion that sub-Inspectors who fulfil the conditions of eligibility forpromotion to the posts of Inspectors are not available or such candidates areavailable they are not proved merit and ability.
