Section 216(216) in The Railway Protection Force Rules, 1987
216.1The authority which made the order appealed against shall, without anyavoidable delay, transmit to the appellate authority every appeal which is notwithheld under rule 215 together with the following particulars and records:(a)brief history of the case:(b)parawise comments on the appeal;(c)disciplinary case file in original , with all its connected papers;(d)service book;(e)confidential rolls folder, if maintained.
