Section 212 in The Railway Protection Force Rules, 1987
212. Appeal against orders imposing punishments.
-212.1An enrolled member may appeal against an order imposing upon him any of thepunishments specified in rules 148 and 149 to the authority immediately superior to the authority imposing the punishmentProvided that there shall be no appeal against the Judgment of the Security Court or against an order of discharge of a recruit trainee who has not been formallyenrolled as a member of the Force.Provided further that appeals against the orders of a [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)] or the Deputy Inspector General, Railway Protection Special Force,shall lie to the Director-General and against the orders of the Director-General to the Central Government.212.2There shall be no second appeal. But when the appellate authority imposes apunishment higher that the one appealed against, an appeal shall lie to the authoritynext superior to the appellate authority only if the punishment imposed by theappellate authority is higher than what was within the competence or the authoritywhich imposed the original punishment.
