Section 256 in The Railway Protection Force Rules, 1987
256. Protection where a member of the Force has opened fie.
- Whenever a member of the Force has opened fire in pursuance of his statutoryduties of providing better protection and security to railway property and for matterconnected therewith of in exercise of the right of defence of person of property,resulting in such or injury to the other party, the result of the magisterial of judicialinquiry instituted in this behalf shall be awaited. A member of the Force shallordinarily be prosecuted and/or disciplinary proceeding instituted against him onlywhen he is adversely commented upon in that inquiry of when the Court of Inquiryinstituted under rule 265 finds his conduct suspicious.
