Section 275 in The Railway Protection Force Rules, 1987
275. Re-enlistment.
- A member of the Force, who has ceased to be a member of the Force as aresult of resignation or removal from service and whose previous service had beenassessed as a good and who immediately fit may be re-enlisted, with the sanction of the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] within a period of two years of his ceasing to be amember of the Force. Such re-enlistment shall be treated as fresh appointment.
