Section 162 in The Railway Protection Force Rules, 1987
162. procedure to be followed in case of conviction by a criminal court.
-162.1The Divisional Security Commissioner or the Commanding Officer shall gothrough the record of every case brought against an enrolled member of the Forcein the court, and shall take departmental cognizance of every Criminal case inwhich an enrolled member of the Force is convicted or acquitted or discharged(except when the case is false) and record on appropriate order.162.2Effect of imprisonment. - Every enrolled member of the Force punished withimprisonment or released on probation after conviction for an offence implyingmoral turpitude, such as theft, perjury, rape, or with imprisonment exceeding onemonth for any other offence or for any matter specified in section 17 shall be proceeded against for dismissal, and shall ordinarily be dismissed from service.162.3Effect of fine. - When an enrolled member of the Force is sentenced to fineby a criminal court, disciplinary authority may examine the circumstances of thecase and if necessary in the interest of the Force, draw up proceedings fordismissal.
