Section 220 in The Railway Protection Force Rules, 1987
220. Time limit for disposal of appeal or revision.
-220.1Every appeal of application for revision submitted by an enrolled member of the Force shall, as far as possible, be disposed off within a period of three monthsfrom the date of its receipt by the authority competent to decide it.220.2When more than one enrolled member in the same case are awardedpunishment against which an appeal lies, all appeals should be forwarded together. Ifany one of such members does not wish to appeal, the fact shall be noted.
