Section 249 in The Railway Protection Force Rules, 1987
249. Prosecution by a public servant.
-249.1Proceedings initiated by Government shall not give any assistance to amember of the Force for his defence in any proceedings, civil or criminalinstituted against him by the State in respect of matters arising out of defenceshall be paid to him in the event of his acquittal and where it is shown that hisconduct through out was free from blame and that the member acted orpurported to have acted in good faith in discharge of his official duties. If,through acquitted of the offence charged, his conduct does not appear to be freeblame, he shall receive only such portion, if any, of the costs incurred by him, as 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)] may deem fit.249.2TO enable the member of the Force to meet the expenses of his defence,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)] may sanction at his discretion, an interest freeadvance of an amount to he extent of three month's substansive pay of themember, a bond in the form given in Schedule XI. The amount so advanced shallbe subjected to adjustment subsequently against the amount, if any, to bereimbursed to the member under sub-rule (1).
