Section 9(1) in The Railway Protection Force Act, 1957
(1)Subject to the provisions of article 311 of the Constitution and to such rules as the Central Government may make under this Act, any superior officer may—(i)dismiss, suspend or reduce in rank any enrolled member of the Force whom he shall think remiss or negligent in the discharge of his duty, or unfit for the same; or(ii)award any one or more of the following punishments to any enrolled member of the Force who discharges his duty in a careless or negligent manner, or who by any act of his own renders himself unfit for the discharge thereof, namely:—(a)fine to any amount not exceeding seven days’ pay or reduction in pay scale;(b)confinement to quarters for a period not exceeding fourteen days with or without punishment, drill, extra guard, fatigue or other duty;(c)removal from any office of distinction or deprivation of any special emolument.
