Section 250(250) in The Railway Protection Force Rules, 1987
250.1A member of the Force shall always be defended in a civil suit or acriminal complaint instituted by a private person when it appears 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)] concerned that he had acted or purported to have acted ingood faith in discharge of his official duties. The member thus being defend shallbe deemed to be defending himself as on duty.
