Section 9 in The Railway Protection Force Act, 1957
9. Dismissal, removal, etc., of members of the Force.—
(1)Subject to the provisions of article 311 of the Constitution and to such rules as the Central Government may make under this Act, any superior officer may—(i)dismiss, suspend or reduce in rank any enrolled member of the Force whom he shall think remiss or negligent in the discharge of his duty, or unfit for the same; or(ii)award any one or more of the following punishments to any enrolled member of the Force who discharges his duty in a careless or negligent manner, or who by any act of his own renders himself unfit for the discharge thereof, namely:—(a)fine to any amount not exceeding seven days’ pay or reduction in pay scale;(b)confinement to quarters for a period not exceeding fourteen days with or without punishment, drill, extra guard, fatigue or other duty;(c)removal from any office of distinction or deprivation of any special emolument.(2)Any enrolled member of the Force aggrieved by an order made under sub-section (1) may, within thirty days from the date on which the order is communicated to him, prefer an appeal against the order to such authority as may be prescribed:Provided that the prescribed authority may entertain the appeal after the expiry of said period of thirty days if it is satisfied that appellant was prevented by sufficient cause from filing the appeal in time.(3)In disposing of the appeal, the prescribed authority shall follow such procedure as may be prescribed;Provided that no order imposing an enhanced penalty under sub section (2) shall be made unless a reasonable opportunity of being heard has been given to the person affected by such order.
