Section 164 in The Railway Protection Force Rules, 1987
164. Provision regarding enrolled member of the Force whose services arelent to other departments of Central or state Government, etc.
-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.164.2In the light of the findings in the disciplinary proceedings conducted against the enrolled member of the Force-(i)if the borrowing authority is of the opinion that any of the minorpunishment should be imposed on such member, it may, after consultation with the lending authority, make such orders in the case as it deems necessary:Provided that in the event of a difference of opinion between theborrowing authority and the lending authority, such member shall be repatriated;and(ii)if the borrowing authority is of the opinion that any of the majorpunishment should be imposed on such member, it shall replace his service at thedisposal or the lending authority and transmit to it the proceedings of the inquiry andthereupon the lending authority may, if it is the disciplinary authority, pass suchorders thereon as it may deem necessary or if it is not the disciplinary authority,submit the case to the disciplinary authority which shall pass such orders on the caseas it may deem necessary:Provided that before passing such orders, the disciplinary authority shallcomply with the provisions of sub-rules (4) and (5) of rule 154:Provided further that the disciplinary authority may make an order under thisclause on the record of the inquiry transmitted to it by the borrowing authority of afterholding such further inquiry as it may deem necessary, as far as may be, inaccordance with rule 153.
