Section 164(164) in The Railway Protection Force Rules, 1987
164.1Where the services of an enrolled member of the Force are lent to any other Ministry or Department of the Central Government or to a State Government or anauthority subordinate thereto (hereinafter in this rule referred to as "the borrowingauthority") of the borrowing authority shall have the powers of the authoritycompetent to place such member under suspension and of the disciplinaryauthority for the purpose of conducting disciplinary proceedings against him:Provide that the borrowing authority shall forthwith inform the authoritywhich lent the services of the enrolled member (hereinafter in this rule referred foras "lending authority") of the circumstances leading to the orders of hissuspension or the commencement of the disciplinary proceedings, as the case maybe.
