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Union of India - Section

Section 80 in The Railway Protection Force Rules, 1987

80. Provident fund, gratuity, pension, medical facilities, passes etc...

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80.1In matters relating to-
(i)Provident fund,
(ii)Gratuity,
(iii)Pension,
(iv)Medical facilities,
(v)Pass and Privilege Ticket Orders.
(vi)Educational assistance
(vii)Traveling and transfer allowance, and
(viii)Other financial matters,
Superior officers and enrolled members of the Force shall be governed by theprovisions of these rules or where no specific provisions has been made in these rulesthen by the extant Railway Rules in the same manner as officers holding thecorresponding ranks or grades in the railway are governed by the Railway Rules;Provided that the extant Railway Rules relating to the aforesaid matters may bemodified by the Central Government from time to time in their application to themembers of the Force.
80.2A Provident fund Account book shall be governed to each members of the Forcein which deductions made by the Pay drawing Authority shall be periodically enteredand authenticated.