Section 133 in The Railway Protection Force Rules, 1987
133. Suspension.
- The enrolled members of the Force who may be placed undersuspension and the authorities by whom they may be do placed, shall be as specifiedin schedule III:Provided that in exceptional circumstances, an Assistant Security Commissioner may place a Sub-Inspector under suspension and an Inspector mayplace any member of and below the rank of under office under suspension:Provided further tat where any action is taken under the forgoing proviso, theauthority suspending an enrolled member of the Force shall forthwith report to theauthority competent to place such enrolled member under suspension, thecircumstances under which the order was made and obtain his approval and whereapproval is not granted, the suspension order shall become void and in-operative abinitioExplanation - For the purpose of this rule, where an enrolled member of the Force isofficiating in a higher post, he shall be placed under suspension only by the authoritycompetent to place an enrolled member of the Force holding such officiating rankunder suspension.
