Section 154(154) in The Railway Protection Force Rules, 1987
154.1If the disciplinary authority, having regard of its own findings where it is itself the Inquiry Officer or having regard to its decision on all or any of the Inquiry Officer, if of the opinion that the punishment warranted is such as 1s within itscompetence, that authority may act on the evidence on record. However, in a casewhere it is of the opinion that further examination of any witness is necessary in theinterest of justice, it may recall the witness, examine him and allow the party chargedto cross-examine him. After that, it may impose on the party charged suchpunishment as is within its competence according to these rules.
