Section 253 in The Railway Protection Force Rules, 1987
253. Proceedings initiated by a member of the Force to vindicate his official conduct.
-253.1If a member of the Force is allowed to vindicate his conduct in a Court oflaw when specific allegations are made in the press or otherwise against him asan individual member of the Force, the Railway administration shall defrayreasonable costs of his defence subject to the provision of rule 249 provided that the member concerned is fully and honourably discharged of the allegation madeagainst him.253.2The [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 advance as provided undersub-rule 249.253.3A member shall not be entitled to receive any reimbursement of the cost orexpenditure if he resorts to such litigation of his own and without the sanction to 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)].
