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[Cites 0, Cited by 0] [Section 248] [Entire Act]

Union of India - Subsection

Section 248(248) in The Railway Protection Force Rules, 1987

248.1Whenever a complaint against the misconduct of any member of the Force isreceived from the members of the Public or where such complaint is received througha court wherein civil or criminal proceedings against a member of the Force havebeen instituted of otherwise, and controlling officer of such member of the Force is of the opinion that allegation are verifiable or otherwise an inquiry is called for he mayproceed to inquire himself into the complaint against a member of the Force specifiedin column (1) of he table below or depute any other officer as specified in thecorresponding entry in column (2) of the said table:TABLE
Members of the Force against whom complaints received Inquiry Officer
(1) (2)
Constables/[***]/Head Constables Of and above the rank of Inspectors.
Sub-Inspector/Assistant Sub-Inspector Of and above the rank of Assistant Commandant
Inspector/Assistant Security Commissioner Of and above the rank of Security Commissioner.
Security Commissioner or above Chief Security Commissioner or the Additional or the Deputy Chief Security commissioner, if so authorized by him.