Section 165(165) in The Railway Protection Force Rules, 1987
165.1Where the services of any person is borrowed for appointment as an enrolledmember of the Force on deputation, the authority which appointed him as anenrolled member of the Force(hereinafter in this rule referred to as "borrowingauthority") shall have the powers of the authority which lent the services of suchperson (hereinafter in this rule referred to as the "lending authority") for the purposeof placing him under suspension or for conducting disciplinary proceedings againsthim:Provided that where an order suspending such person is made or disciplinaryproceedings commenced against such person, the borrowing authority shall forthwithfrom the lending authority of the circumstances lending to the order of suspension oras the case may be, the commencement of the disciplinary proceedings against him.
