Section 165 in The Railway Protection Force Rules, 1987
165. provision regarding enrolled member of the force in deputation .
-165.1Where the services of any person is borrowed for appointment as an enrolledmember of the Force on deputation, the authority which appointed him as anenrolled member of the Force(hereinafter in this rule referred to as "borrowingauthority") shall have the powers of the authority which lent the services of suchperson (hereinafter in this rule referred to as the "lending authority") for the purposeof placing him under suspension or for conducting disciplinary proceedings againsthim:Provided that where an order suspending such person is made or disciplinaryproceedings commenced against such person, the borrowing authority shall forthwithfrom the lending authority of the circumstances lending to the order of suspension oras the case may be, the commencement of the disciplinary proceedings against him.165.2In the light of the findings in the disciplinary proceedings conducted againstsuch person -(i)if the borrowing authority is of the opinion that any of the minor punishmentsspecified in the rules by which such person is governed should be imposed onhim, it may, after consultation with the lending authority, pass such orders in the case as it deems necessary, in accordance with the said rules:Provided that in the event of a difference of opinion between theborrowing authority and lending authority, the services of such person shall bereplaced at the disposal of the lending authority; or(ii)If the borrowing authority is of the opinion that any of the major punishmentsspecified in the rules by which such person is governed should be imposed onhim, it shall replace his services at the disposal of the lending authority andtransmit to it the proceedings of inquiry and thereupon the lending authoritymay pass such orders as it may deem necessary.
