Section 143 in The Railway Protection Force Rules, 1987
143. Responsibilities of member of the Force during suspension.
-143.1A member of the Force shall not, by reason of his suspension, case to be amember of the Force during the period of his suspension. The power vested in himas such member shall be in abeyance but he shall be subject to the sameresponsibilities and discipline and penalties to which he would have been subject ifhe were on duty.143.2Every member of the Force shall during the period of his suspension stay at hisheadquarters or at such place which may be specified by the disciplinary authorityand shall present himself daily for attendance to the authority nominated by thedisciplinary authority:Provided that the disciplinary authority may, for special reasons, grantpermission in writing to the member to leave the station for a specified period and onrevocation of such suspension the period of such absence shall be regularised as kindof leave due in case the period of suspension is treated as period spent on duty.143.3An enrolled member of the Force under suspension shall deposit his arms andaccoutrements with the Quarter Master or such officer as may be specified by thedisciplinary authority.143.4A member of the Force under suspension shall not wear his uniform nor shallhe be employed on ground duty nor on any such duty which might exercise of hispower as a member of the Force nor shall be issued arms and ammunition.143.5Amember of the Force under suspension shall be allowed reasonable facilitiesfor the preparation of his defence in connection with the charges leveled againsthim.
