Union of India - Act
The Railway Protection Force Rules, 1987
UNION OF INDIA
India
India
The Railway Protection Force Rules, 1987
Rule THE-RAILWAY-PROTECTION-FORCE-RULES-1987 of 1987
- Published on 3 December 1987
- Commenced on 3 December 1987
- [This is the version of this document from 3 December 1987.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter 1
Preliminary
1. Short title and commencement.
- 1.1 These rules may be called Railway Protection Force Rules, 1987.2. Definitions.
- In these rules, unless the context otherwise requires,-Chapter II
Organisation And Structure Of The Force
3. Organisational set up at the headquarters of the Director-General-
:The command, supervision and administration of the Force is vested in the Director-General, who shall be assisted by such superior officers at his headquartersas may be appointed for the purpose.4. Office and designation of superior officers and enrolled members of the Force.
- The superior officers and enrolled member of the Force holding office asspecified in column 2 of Schedule I shall also be known by designations as specifiedin column 3 of that Schedule.5. Other Superior officers.
- The Central Government may, having regard to the provisions of sub-section(2) of section 15, appoint any other officer by notification in the Official Gazette to be the superior officer of the Force defining his rank, designation, powers andresponsibilities.6. Superior officers and enrolled members of the Force headquarters of the Director-General.
-7. Railway Protection Force.
-8. Central Crime Bureau.
-9. Breeding-cum-training center for police dogs.
-10. Central Weapons Store. - There shall be a Central Weapons Store under the immediate command and control of such superior officer as may be appointed by the Director-General forprocurement and supply of arms, ammunition and ordnance stores.
11. Arms workshop.
-12. Arms inspection teams.
- There shall be such number of arms inspection teams as may be constitutedby the Director-General for carrying out periodical inspections of the arms held by the Force in all its units.13. Training institutions.
-14. organizational set up of zonal railway.
-15. Organisational set up in the division.
-16. Branches of the Force on a zonal railway.
-17. Executive Branch.
-19. Fire Service branch.
-20. Security Control Room.
-Chapter III
Direction And Control
21. Superintendence of the Force.
- The superintendence of the Force shall vest in the Central Government and it may issue such directions relating to administration of the Act and these rules, as it may think necessary.22. Command, supervision etc. at the Union level.
-23. Command, supervision etc. at the zonal railway level.
-24. Command.
-Chapter IV
Powers And Responsibilities
25. General powers and responsibilities of superior officers.
- The superior officers of the Force shall exercise such administrative anddisciplinary powers over the members of the Force placed under their command asare specified in Schedules II to IV and such other powers as are conferred onrailway servants of equivalent rank by any rules relating to such servants anddischarge such responsibilities as are specified in these rules or may be specifiedin any directions issued by the Central Government or the Director-General in thisbehalf.26. Responsibilities of the Director-General connected with the security of therailways..
-27. Administrative powers of the Director-General.
-General:27.
1General.
-The Director-General shall -(a)exercise all executive and administrative powers in relation to the Force and its deployment;(b)arrange recruitment of Assistant commandants and Sub-Inspectorsagainst such posts in the Force are reserved for being filled up bydirect recruitment;(c)order posting transfer including inter-zonal railway transfers andtraining of all superior officers and enrolled members of the Force;(d)select superior officers and enrolled members of the Force forspecialized or advanced courses;(e)compile on an all India basis, a seniority list of all Inspectors andsuperior officers and maintain it up-to-date at his headquarters;(f)act as the appellate authority against the orders of a Chief SecurityCommissioner;(g)correspond with the State Governments and other Ministries of the Government of India for securing deputation of officers forappointments as superior officers of the Force.28. Powers of the Director-General to issue "Directives".
- The Director-General may, from time to time, issue such directions, in theform of Directives, relating to the enforcement and furtherance of the provisions of the Act and these rules, as he may think necessary and the superior officers andenrolled members of the Force shall be go governed by such "Directives" in theperformance and discharge of their duties.29. Powers of other superior officers to issue orders.
- 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)] at the headquarters of the Director-Generalor on the zonal railway, the Divisional Security Commissioners and the commandingofficer of the battalion may, in conformity with the provisions of the Act, the rule, the Directives and instructions of his superior officers, issue general or special orders toother superior officers and enrolled members of the Force under their command.30. Magisterial Powers.
-31. superior officers to exercise all those powers which can be exercised by their subordinates.
-32. Powers and functions of superior officers at the headquarters or the DirectorGeneral.
-33. Powers and responsibilities of commanding officers of Railway Protection Special Force battalion.
-34. Powers and responsibilities of other officers of Railway Protection SpecialForce.
-35. Powers and responsibilities of 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)] of thezonal railway.
-36. Powers and responsibilities of [Chief Security Commissioner] [Substituted 'Additional' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] Deputy [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)].
-37. Powers and responsibilities of Staff Officer or Personal Assistant..
-38. Powers and responsibilities of other superior officers posted In SecurityCommissariat.
- The responsibilities of other superior officers posted in-charge of crime,special intelligence, [***] [ Omitted by Notification No. G.S.R. 719(E) dated by 31.10.2013 (w.e.f. 3.12.1987)] and fire service etc. shall be such as may be specifiedthrough Directives or by the order of 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.39. Powers and responsibilities of the Divisional Security Commissioner.
-40. Powers and responsibilities of other superior and subordinate officers of thedivision.
- The powers and responsibilities of other superior and subordinate officersposted to assist the Divisional Security Commissioner shall be such as may bespecified in the Directives.41. General Powers and functions of enrolled member of the Force.
-42. Restriction on deployment of Force.
-43. Procedure on arrest.
- For the purpose of section 14, while handling over a person arrested undersection 12 to the police office or at the nearest police station, a brief note giving thetime, date and reasons of arrest shall also be furnished and a record of the same keptat the post.44. Search.
- For the purposes of section 13 of the Act, if any railway property reasonablysuspected of having been stolen or unlawfully obtained is found during any search ofa person or his belongings that person shall be arrested and dealt with under theprovisions of the Railway Property(Unlawful Possession) Act, 1966 or sent to the Police along with the property thus recovered as the circumstances of the case maywarrant.Chapter V
Recruitment, Training And Career Planning
45. Recruitment.
-46. Ineligibility
:-No person-47. Establishment standards.
- Physical standard : The minimum physical standard for enlistment as anenrolled member of the Force (including ancillary staff specified in Schedule I) shallbe as under :48. Age and educational qualifications .
-[***] [ Omitted by Notification No. G.S.R. 719(E) dated by 31.10.2013 (w.e.f. 3.12.1987)]49. [ Procedure of recruitment. [Substituted by G.S.R. 114, dated 14-6-2007 (w.e.f. 23-6-2007). ]
-50. Appointment in special cases.
- The Central Government may, for reason to be recorded in writing, provide forappointments being made otherwise than as prescribed in this Chapter to give effect tospecial claims or to meet any special case or situation.51. Medical examination .
-52. Verification .
-53. Execution of agreement, etc.
- Every person shall -54. Cadre of superior officers of the Force.
-55. Recruitment and promotion of superior officers.
-56. Appointment to the Force .
- All appointments to the Force -57. Probation.
-58. Refund of cost of training .
- A person appointed as a member of the Force shall ordinarily serve for aperiod or three years. In the event of such person resigning from service, he shallrefund the cost of training as determined by the appointing authority or three month'spay which ever is less.Training59. Initial training of direct recruits.
-60. Standard of training and syllabus.
-61. Syllabus for basic training .
- The syllabus for basic training for all direct recruits shall be such as may bespecified by the Director-General as and shall inter alia include the following matter,in addition to practical training, namely:-62. Special Courses.
- 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 may, at any time, depute anymember of the Force to undergo a course of training of instructions having a bearingon the Railway Protection Force work conducted by the Central Government or the State Government or by any training establishment or the Railway Protection Force orany instruction or Directorate of Co-ordination (Police Wireless) or railway traininginstitution or any other institution:Provide that in the case of superior officer, 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 shall obtain prior permission of the Director-General.63. Regulation of training period.
-64. Promotion Courses.
-65. Examination on conclusion of course at any training institution of the Force.
-66. Refresher courses. -
67. Disciplinary control .
-68. Cadre review.
- A cadre review of all branches of the Force shall be undertaken once in five years orearlier as decided by the Central Government.69. Basis of promotion .
-70. Procedure for promotion of enrolled members of the Force.
-| (i) | [***] [ Omitted by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).],Head Constable and Assistant Sub-Inspector | [Chief Security Commissioner or Deputy Chief Security Commissioner] [Subsituted 'Deputy Chief Security Commissioner' by Notification No. G.S.R. 1067(E), dated 25.10.2018 (w.e.f. 3.12.1987).] |
| (ii) | Sub-Inspector | Chief Security Commissioner |
| (iii) | Inspector | Director-General |
| (i) [] [ Entry (ii) renumbered as entry (i) by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).] | [Promotion from constable to Head Constable] [ Substituted by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).] | Three Assistant Security Commissioners |
| (iii) [] [Entries (iv) and (v) renumbered as entries. (iii) and (iv) by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).] | Promotion from Head Constable to Assitant Sub-Inspectory | Two Security Commissioners and one Assistant Security Commissioner |
| (iii) | Promotion form Assistant Sub-Inspector to Sub-Inspector | Three Security Commissioners |
| (iv) [] [Entries (iv) and (v) renumbered as entries. (iii) and (iv) by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999). ] | Promotion from Sub-Inspector to Inspector | [Three Principal Chief Security Commissioners or Chief Security Commissioners] [Subsituted 'Three Principal Chief Security Commissioners' by Notification No. G.S.R. 1067(E), dated 25.10.2018 (w.e.f. 3.12.1987).] |
71. [ Guidelines for Departmental Promotion Committee for holding selection under rule 70. [Subsituted by Notification No. G.S.R. 1067(E), dated 25.10.2018 (w.e.f. 3.12.1987).]
| Maximum marks | Qualifying marks |
| 80 | 48. |
| Maximum marks | |
| Record of service | 20. |
72. Guidelines for holding limited departmental competition.
-73. Promotion of special deserving Naiks.
-74. Promotion to short term vacancies .
-75. Special provision for ancillary staff.
-76. Deputation of officers to the Force.
- Notwithstanding anything in this Chapter, with a view to ensuring highestprofessional standard and closest liaison with Police recruitment may be made bytaking personnel on deputation from the Police on such terms and conditions asmay be specified by the Central Government from time to time. The period ofdeputation of Police Officers shall not normally be less than four years or morethan seven years.Provided that the deputation of officers to the Posts of the Inspectors shall belimited to fifteen percent. Unless the concerned [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)] isof the opinion that sub-Inspectors who fulfil the conditions of eligibility forpromotion to the posts of Inspectors are not available or such candidates areavailable they are not proved merit and ability.77. Deputation of members of the Force to other departments.
-Chapter VI
Pay, Remuneration And Duration Service
78. Pay and allowances.
-| Superior Officers | |
| Rank | Scale of pay |
| Director-General | Rs.7600 (Fixed) |
| Inspector General | Rs.5900-200-6700 |
| [***] [Omitted 'Additional Inspector General' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] | [***] [Omitted 'As may prescribed' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] |
| Deputy Inspector General | Rs.5100-150-5400-150-6150 |
| .Rs.5400 in 18th year or later) | |
| Senior Commandant | Rs.4100-125-4850-150-5300 |
| Commandant | |
| Assistant Inspector General | Rs.3000-100-3500-125-4500 |
| [***] [Omitted 'Deputy Commandant' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] | [***] [Omitted 'As may prescribed' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] |
| Assistant Commandant | Rs.2200-75-2800-EB-100-4000 |
| Enrolled members of the force | ||
| '[Inspector [Substituted by G.S.R. 14, dated 24-1-2007 (w.e.f. 27-1-2007). ] | [Rs.6500-200-10,5001] [Substituted by G.S.R. 14, dated 24-1-2007 (w.e.f. 27-1-2007). ] | |
| Sub-Inspector | Rs. 1400-40-1800-EB-50-2300 | |
| Assistant Sub-Inspector | Rs.1320-30-1560-EB-40-2040 | |
| Head Constable | Rs.975-25-1150-EB-30-1660 | |
| [* **] [ Omitted by G.S.R. 229, dated 15-7-1999 (w.e.f. 24-7-1999).] | ||
| Constable | Rs.825-15-900-EB-20-1200 | |
| Driver Grade I | Rs.1320-30-1560-EB-40-2040 | |
| Driver Grade II | Rs.1200-30-1440-EB-30-1800 | |
| Driver Grade III | Rs.950-20-1150-EB-25-1500 - | |
| Fire Extinguisher | (Gr. I) | Rs.1320-30-1560-EB-40-2040 |
| Fitter, Hose RepairerFitter/Mechanic, | (Gr.II) | Rs. 1200-30-1440-EB-30-1800 |
| Fire Extinguisher | (Gr. III) | Rs.950-20-1150-EB-25-1500 |
| PainterTrailor Pump | (Gr. I) | Rs.1320-30-1560-EB-40-2040 |
| Operator(Static Unit) (Gr.II) | Rs.1200-30-1440-EB-30-1900 | |
| TailorPump Operator-cum (Gr. III) | Rs.950-20-1150-EB-25-1500 | |
| Driver(Mobile Unit) |
79. Special allowances and perquisites.
- To enable the Force to efficiently its functions of-80. Provident fund, gratuity, pension, medical facilities, passes etc...
-81. Deduction from pay and allowances.
-81.
3.
Limit of deductions.-The total deduction from the pay and allowances of a member made undersub-rule(1) except clause© thereof or where he is being dismissed, removed orretired from service, shall not exceed in any one month on-half of his pay andallowances for that month.82. Duration of appointment
83. Circumstances under which as enrolled member of the Force may resign.
-84. Retirement on grounds of unsuitability.
-85. Retirement on ground of physical and mental unfitness.
-86. Retirement on superannuation.
- -Superior officers and enrolled members of the Force shall retire from theservice on attaining the age of superannuation in accordance with the provision of theextant Railway Rules.Chapter VII
Distribution And Transfer Of Members Of The Force
87. Distribution .
- The enrolled members of the Force shall ordinarily be employed throughoutservice on the zonal railway or the Railway Protection Special Force to which they aredistributed on first appointment under these rules and shall have no claim as of rightfor transfer to another zonal railway or to the Railway Protection Special Forceformations and vice versa.88. Assistant commandants.
-89. Enrolled members.
-90. General.
- Transfer of members of the Force may be ordered from one place to any otherplace in India in the exigencies of service or for administrative reasons or to avoidlocal entanglements of such members or for any other consideration.91. Inter-zonal transfer.
-92. Periodical transfers.
-93. General principles for effecting periodical transfers.
-Chapter VIII
Internal Management And Conditions Of Service Senioritys
94. Seniority in initial grade.
-95. Seniority of superior officers.
-96. Seniority of directly recruited candidates.
- The seniority of candidates directly recruited shall be determined as under:97. Seniority of departmental promotees.
- The seniority of promotees shall be determined according to the positionassigned to them in the select panel by the Departmental Promotion Committee.Those who fail to qualify in the initial or pre-promotion training course and qualify in the second attempt shall be placed below all those who had qualified in the first attempt in order of their names on the select panel.98. Inter se seniority of direct recruits and promotees.
-99. Determination of seniority on inter-zonal transfer.
-100. Effect of reduction in rank, grade, or pay on seniority.
-101. Miscellaneous provision governing seniority.
- All other cases of seniority, not specially covered in the above provisions, shall bedecided-102. Representation against assignment of seniority.
- A member of the Force may represent to the appointing authority about his seniorityposition within a period of one year from the date of publication of the seniority list.Leave103. Quantum of leave.
- Superior officer and enrolled members of the Force shall be governed by the leave rules applicable to railway servants of corresponding rank. Those who are on deputation to the Force shall be governed by the leave rules applicable to them as if they were not on deputation to the Force or by the terms of their appointment.104. General condition governing grant of leave.
-105. Restriction on grant of leave.
-106. Performance appraisal .
-107. Annual performance appraisal .
-108. Confidential reports .
-109. Redressal of individual grievances.
-110. Representation against wrongs.
-| 111. [ Redressal of collective grievances through departmental channel. [Substituted by G.S.R. 312(E), dated 13-5-2004 (w.e.f. 13-5-2004). ]-111.1The machinery for redressal of collective grievances shall be departmental channel as well as through the Railway Protection Force Staff Council constituted under sub-rule(3).111.2The superior officers of the Force shall personally assess the collective grievances of the members of the Force posted under them and submit their recommendations to the[Principal Chief Security Commissioner]concerned or the Director-General as the case may be. These officers in turn, shall keep the General Manager of the Railway or the Central Government fully posted about the nature of major grievances and highlight the need for issuing suitable orders for their redressal.]111.3For redressal of collective grievances and major problems at the level of the Central Government, the Director-General shall constitute a Staff Council, to be known as the Railway Protection Force Staff Council. It shall consist of the following members to be nominated by the Director-General:-{| | |
| Chief Security Commissioner- | Member Secretary |
| (Administration)'ex officio Chief Security Commissioner | Member |
| (Railway Security)' ex officio Chief Security Commissioner | Member |
| Railway Protection Special Force) ` ex officio Assistant to Director-General, ex officio - | Member |
| Chief Security Commissioner | 2(Members) |
| Security Commissioner | 2(Members) |
| Assistant Security Commissioner | 2(Members) |
| Inspector | 2(Members) |
| Sub-Inspector or Assistant Sub-Inspector | 2(Members) |
| Head Constable, Naik, Constable, ancillary staff- | 9(Members) |
| 112. Meetings of the Staff Council.-112.1The Director-General may, on the request of five members of the Council(Including any two[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)]s) or of his own, convene meetingsof the Staff Council to share discuss the problems affecting the effency, morale andwelfare of the Force.112.2The Central Government (Minister-in-charge of Railways) shall hold a meetingwith the staff Council at least once in six months to discuss important matterspertaining to morale, welfare and other establishment matters affecting the efficiencyof the Force. Ordinarily, only matters which have already been raised in the mannermentioned in sub-rule (2) of rule 111 or discussed under sub-rule (1) but have notbeen resolved satisfactory shall be discussed.112.3Raising of cases of individuals of any attempt to drive a wedge betweendifferent ranks of the Force on the part of any member be construed as a misconductfor purposes of action under Chapters XI and XII.112.4All members of the Staff Council while attending the business of the Councilshall be treated as on duty. |
113. Redressal of grievances through outside influence.
-114. Redressal of grievances through litigation.
- -Any member of the Force seeking redressal of his individual grievancesarising out of his employment or conditions of service shall first avail himself of allremedies available to him under these rules as to redressal of grievances beforetanking the issue to a court of justice. No permission from the department shallhowever, be necessary if a member wants to agitate the matter before a court ofjustice.Restrictions on Fundamental Rights115. Grant of sanction under section 15A.
- The authority for purposes of granting sanction under sub-rule (1) of section15A shall be 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)] for his zonal railway and the Director-General for the entire Force.116. Political and non-military activities.
-117. Other conditions of service.
- In all other matters not prescribed in these rules all members of the Force,irrespective of their ranks shall be governed by the provisions contained in the extant Railway Rules as applicable to railway servants of corresponding grades:Provided that the Central Government may by notification in the Official Gazette modify the extant Railway Rules in their application to members of the Forceon the above matters, where that Government is of the opinion that it is necessary soto do in the interest of the Force, being as armed force of the Union.Chapter IX
Encmpment And Accommodation
118. residential accommodation.
-119. Location or barrack and other accommodation.
-120. Maintenance and vacation of residential accommodation.
-Chapter X
UNIFORM AND EQUIPMENT 121. General instructions.
-121.
1. The Director-General may, by order, specify from time to time dress andpattern of various types of dresses for members of the Force.
122. Uniform and Plain cloths.
-123. Uniform when to be worn.
-124. Growth and dressing of the hair.
-125. Scale of uniform.
-126. Replacement of uniform.
-127. Arms and accoutrements.
-128. Disposal of uniform due to transfer.
- An enrolled members of the Force when transferred shall take with them theiruniform except the articled distinguishing particular divisions of branches or thebattalions of the Railway Protection Special Force as the case may be. The latter shallbe deposited in the stores of the divisions or battalion concerned and re-issued to othermembers for the unspent period of serviceability.129. Disposal of uniform due to dismissal, discharge, etc..
-130. Resuming or uniform articled on ceasing to be enrolled member of the Force.
-131. Retention of articles of uniform on retirement.
- An enrolled member of the Force on his retirement or on superannuation shall beallowed to remain the uniform items to be worn only on ceremonial occasions or at the time of formally calling upon superior officers of Armed Forces and Central or State Police organizations. The facility of wearing the uniform on the abovementioned occasions may be withdrawn at any time in the public interest under theorders or 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.Chapter XI
Discipline And Conduct
132. Rules governing discipline.
-133. Suspension.
- The enrolled members of the Force who may be placed undersuspension and the authorities by whom they may be do placed, shall be as specifiedin schedule III:Provided that in exceptional circumstances, an Assistant Security Commissioner may place a Sub-Inspector under suspension and an Inspector mayplace any member of and below the rank of under office under suspension:Provided further tat where any action is taken under the forgoing proviso, theauthority suspending an enrolled member of the Force shall forthwith report to theauthority competent to place such enrolled member under suspension, thecircumstances under which the order was made and obtain his approval and whereapproval is not granted, the suspension order shall become void and in-operative abinitioExplanation - For the purpose of this rule, where an enrolled member of the Force isofficiating in a higher post, he shall be placed under suspension only by the authoritycompetent to place an enrolled member of the Force holding such officiating rankunder suspension.134.
Any superior officer or an enrolled member of the Force may be placed under suspension:135.
Public interest shall be the guiding factor in deciding whether or not a member of the Force, including when he is on leave , should be placed under suspension.Provided that before taking a decision on suspension, the competent authoritymay consider whether the purpose would be served if the member is transferredfrom his post or sanctioned leave:Provided further that charge on which a member has been placed undersuspension shall be furnished to him within a period of thirty days from the date ofsuspension after which the incumbent shall be deemed to have been reinstated if nosuch charge is made available to him;Provided further that the above provision of thirty days shall not apply to caseswhere a member has been placed under suspension on grounds that he has engagedhimself in activities prejudicial to the interest and security of the State or a Criminalcase involving moral turpitude is pending against him.137.
Where a penalty of dismissal, removal or compulsory retirement from serviceimposed upon a member of the Force under suspension, is set aside in appeal orrevision and the case is remitted for further inquiry or action or with any otherdirections, the order of his suspension shall be deemed to have continued in force onand from the date if the original order of dismissal, removal or compulsory retirementand shall remain in force until further orders.138.
Where a penalty of dismissal, removal or compulsory retirement from serviceimposed upon a member of the Force is set aside or declared void in consequence ofor by a decision of a court and disciplinary authority on consideration of thecircumstances of the case, decides to hold a further inquiry against him on theallegations on which the punishment of dismissal, removal or compulsorypunishment was originally imposed, the member of the Force shall be deemed tohave been placed under suspension by the competent authority from the date oforiginal order of dismissal, removal or compulsory retirement and shall continue toremain under suspension until further orders.Provided that no such further inquiry shall be ordered unless it is intended tomeet a situation which the court has passed an order purely on technical groundswithout going into the merit of the case.140.
The order and the period of suspension shall be recorded in the character rolland service book of the member of the Force concerned.141.
A member of the Force, under suspension or deemed to have been placed undersuspension, shall draw subsistence allowance and other allowances in accordancewith extant Railway Rules.142.
When a member is reinstated after suspension, the period of suspension shall beregularised in accordance with the extant Railway Rules.143. Responsibilities of member of the Force during suspension.
-144. Retirement while under suspension.
-145. Rules governing conduct.
- -The Railway Services (Conduct) Rules, 1966 as amended form time shall, sofar as may be, apply to all members of the Force as they to Railway servants.146. Code of behaviour for members of the Force.
-147. Offences relatable to duties of enrolled members.
- -Commission of any of the following act or acts by an enrolled members of the Force -Chapter XII
Disciplinary And Penal Punishment
148. description of punishment.
-149. Other minor punishment.
-150. Effect of departmental punishment on prosecution.
- Any punishment specified in rules 148 and 149 which has been imposed onan enrolled member of the Force shall not affect his liability to prosecution andpunishment under this Act or under any other law for the time being in force.151. Disciplinary Authority.
-152. Authority to institute proceedings.
-153. Procedure for imposing major punishments.
-154. Action on the Inquiry Report .
-155. Determination of punishment.
- In determining the punishment, the character, previous bad record andpunishment of party charged shall not be taken into consideration unless in a casewhere they are made subject-matter of a specific charge in the proceeding itself.Offences connoting moral turpitude shall be carefully distinguished from smallerlapses of conduct. It is essential that the punishment shall be inflicted keeping in view the nature of duties expected from the member of the Force and the misconduct byhim.156. Imposing of punishment, of dismissal, etc..
- Before coming to any lower punishment, the disciplinary authority with aview to ensuring the maintenance lf integrity in the Force shall consider the award ofpunishment of dismissal or removal from service to any member of the Force in thefollowing cases namely:-157. Reduction in the rank, grade or in the scale of pay.
-158. Procedure for imposing minor punishments .
-159. Departmental proceeding file
:-Every Departmental proceeding File shall contain documents in the followingorder with an index sheet:-160. Procedure for imposing petty punishment.
-161. Special procedure in certain cases.
- -Notwithstanding anything contained anywhere in these rules-162. procedure to be followed in case of conviction by a criminal court.
-162.
4.
Form of charge in such cases162.4.1The charge in proceedings under sub-rule (2) and (3) shall be that theaccused has been convicted, imprisoned of fined, as the case may be, for theoffence concerned.162.4.2Without prejudice to the right of the accused on final acquittal, suchproceedings shall be taken up as soon as the first trial court has passed orders orconviction and disposed of immediately in order to avoid the wasteful expenditureinvolved in allowing the enrolled member of the Force under suspension.163. procedure when two or more enrolled members are involved.
- Where two or more enrolled member of the Force including those ondeputation to the Force are involved in any case, the disciplinary action againsttwo or all of them may be taken in a common proceeding.164. Provision regarding enrolled member of the Force whose services arelent to other departments of Central or state Government, etc.
-165. provision regarding enrolled member of the force in deputation .
-166. Entry of punishment in service roll.
- Any punishment imposed on an enrolled member of the Force shall be enteredin the service roll of such enrolled member.Penal punishments167. Penal punishments.
- Penal punishment on the enrolled members of the Force shall be imposed either by theordinary criminal courts in accordance with the provisions of the Code of Criminal Procedure, 1973 or by the Security Court under the Act, in accordance with theprovisions hereinafter contained.168. Composition and constitution of Security Court.
-169. Powers of Security Court.
-170. Investigation charges.
-171. Convening the Security Court.
- In all cases, where it is decided to try the accused enrolled member of the Force by the Security Court, the Security Commissioner or the Commanding Officershall move 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 who may, on being satisfied,convene the Security Court:Provided that where a Security Commissioner or Commanding Officer is of the opinion that it is necessary to take immediate action and such prior approval canct be obtain without detriment to discipline, he may convene the Security Courtpending approval of 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)].172. Choice of jurisdiction between the Security Court and the Criminal Court.
- Subject to the provisions or the proviso to sub-section (3) of section 17 wherean offence is committed by the accused enrolled member of the Force-173. Prescribed authority for purposes of proviso to sub-section (3) of section 17.
- For the purposes of the proviso to sub-section (3) of section, 17 the authoritywho nay require inquiry into, on offence by an offence by an ordinary criminal courtshall be the Security Commissioner or the Commandants, as the case may be, within the limits of whose jurisdiction the offence has been committed.174. The period of limitation for trial.
- No trial under these provisions shall commence-175. Force Custody.
-176. Framing of charges.
-177. Contents of charges.
-178. Signature on charge-sheet.
- -The charge-sheet shall be signed by the Security Commissioner or the Commanding Officer under whose administrative control the enrolled member of the Force may be serving for the time being and shall contain the place and date ofholding such trial.179. Construction of charge-sheet.
- In the construction of a charge-sheet or charge, there shall be presumed infavour of supporting the charge, every proposition which may reasonably bepresumed to be impliedly included though not expressed therin.180. Warning to accused for trial.
-181. Joint trial several accused persons.
-182. Preparation of defence by the accused.
- An accused who has been remanded for trial, shall be afforded reasonable opportunityfor preparing his defence and shall be allowed proper communication with his`friend' who can be another enrolled member of the Force or a legal practitioner. Aperson so as assisting him may advise him on all points and suggest the question tobe put to witness but shall not examine or cross-examine witness or address the Security Court:Provided that in a case instituted on the charge-sheet of the Police where aPublic Prosecutor appears for presenting the case, `friend' of the accused shall alsobe allowed similar facility to examine and cross-examine the witness or address the Security Court.183. Attendance of witness.
- -The provisions of section 69 of the Code of Criminal Procedure, 1973 shallapply for procuring the attendance of witness.184. Commencement of proceedings.
- The Presiding Officer holding the trial, shall record, or cause to be recorded all the proceedings of the Security Court in English or in Hindi language, get thesignature or the witness on their statements and may give a copy of the proceedings to the delinquent enrolled member (hereinafter referred to as the accused), free ofcharge, on demand.185. Recording of evidence.
-186. Evidence when translated.
-187. Commencement of trial.
- When the Presiding Officer, the interpreter, if any,and the members of the Force, if any, who may attend as observers are assembled theaccused shall be brought before the Security Court and oath or affirmation specifiedin rule 188 shall be taken by the persons mentioned therein.188. Oath or affirmation of Presiding Officer and Interpreter.
189. Oath or affirmation of Presiding Officer to try several accused persons.
-190. arraignment of accused.
-191. Objection to jurisdiction.
- -If a plea to the general jurisdiction of the Security Court or a plea in bar oftrial is offered by the accused, the Security Court shall dispose of such plea beforeproceeding further.192. Amendment of charge.
-193. Adjournment.
-194. procedure of trial by Security Court.
-195. Withdrawal of plea of "not guilty".
- The accused may, if he thinks fit at any time during the trial, withdraw hisplea of "not guilty" and plead "guilty" and in such case, the Security Court shallrecord a plea and finding of "guilty" and finding of "not guilty" upon all the otheralternative charges which precede such charges.196. Procedure on plea of "not guilty".
-197. witness in reply to defence.
- -The security Court may, if it thinks it necessary in the interest of justice, recallany witness in reply to the defence.198. Charges in different charge-sheet.
- -When the charges at a trial by Security Court are contained in differentcharge-sheets, the accused shall be tried on each charge-sheet separately up to andincluding the stage of finding.199. Clearing the Court .
-200. Verdict.
- The Security Court shall after the evidence for prosecution and defence hasbeen heard, give its opinion as to whether the accused is guilty or not guilty of thecharge or charges.201. Findings.
-202. Procedure on acquittal.
- When the findings on each of the charges in charge-sheet is "not guilty" the Security Court shall date and sign the proceedings and the findings shall beannounced on open Court and the accused shall be released if in Force custody inrespect of those charges.203. Sentence.
- The Security Court shall award one sentence in respect of all the offencescommitted in one transaction and on which accused is found guilty.Provided that the Security Court shall take into consideration while awarding the sentence, the general character, age, service, rank, and any recognized acts orgallantry, or distinguished conduct of the accused and previous convictions of theaccused other by a Security Court or a Criminal Court, any previous punishmentawarded to him after a departmental proceeding, the length he has been in arrest or inconfinement on any previous sentence and any decoration, or reward, of which hemay be in possession or to which he may be entitled.Provided further that the Security Court, where it also the appointing authorityof the accused, may also pass suitable orders under section 9 read with sub-rule (2) ofrule 162 and rule 207. In other cases, the Security Court shall order, the proceedingsto be sent to the appointing authority for taking suitable action under that section.204. Authentication of proceeding.
- The Presiding Officer shall affix his signature and the date to the finding andsuch signature shall be deemed to authenticate the whole of the proceedings205. Promulgation of sentence.
- The sentence of a Security Court shall be promulgated in the manner prevalentin the Force at the earliest opportunity after it has been pronounced and shall subjectto the provisions of the Act be carried out without delay after promulgation.206. Transmission of proceedings of Security Court.
-207. Execution of sentence.
208. Warrants.
-208. .2 Such warrants shall be signed by the Presiding Officer or by 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.
209. Sentence of dismissal.
- -Sentence of Dismissal shall take effect from the date of promulgation of suchsentence or from any subsequent date as may be specified at the time of promulgationby the appointing authority.210. Petition.
-Chapter XIII
Appeals And Revision
211. appeals against orders of suspension.
- An enrolled member of the force may appeal against an order or suspension to the authority to which the authority which made or is deemed to have made the orderis immediately subordinate.212. Appeal against orders imposing punishments.
-213. Form and contents of appeal.
-214. Submssion of appeals.
- Every appeal, whether the appellant is still in the force or not, shall besubmitted to the authority made the order appealed against:Provide that if such authority is not the head of the office under whom theappellant may be serving, or if he is not in service, the head of the office under whomhe was last serving, or is not subordinate to the head of such office, the appeal shall besubmitted to the head of such office who shall forward it forthwith to the saidauthority.215. Withholding of appeals.
-216. Transmission of appeals.
-217. Consideration of appeals.
-218. Implementation of orders in appeal.
- The authority which made the order appealed against shall give effect to theorders passed by the appellate authority.219. Revision.
-220. Time limit for disposal of appeal or revision.
-Chapter XIV
Investigation And Prosecution
221. General.
-222. Registration of crime.
-223. Seizures and recoveries of railway property.
224. Procedure for dealing with shortages.
-224. 2 Shortage from seal intact wagons:
(a)Full packages.shortages:- All cases of full packages shortages shall be entered in aseparate register and report sent to the loading station. Subsequently, if theconsignment is received, a remark to that effect shall be made in the registerand the case expunged. If the consignment is not received within thirty days,the Post concerned to whom the case has been transferred shall register thecase in separate Register and make enquiries accordingly. This procedureshall apply mutates mutandis to wagons which are loaded at transshipmentpoints.(b)Partial shortages: All case of partial shortages from seal intact wagons, inwhich criminal interference is suspected, shall be registered at the unloadingpoint in "Unlocalised Crime Register" an dtransferred to the Post concernedin which the loading stations fall, who shall note it in the, Localised CrimeRegister" for further action.225. Nature of action to be taken where the wagons are resealed during transit.
-226. Transfer of cases.
-227. Reconcilliation of transferred cases.
-228. Investigation or inquiry into important cases of crime involving railwayproperty.
- Inquiry or investigation into important cases of crime involving railwayproperty those having inter-Post, inter divisional or inter-zonal ramifications may beentrusted to the personnel of the central Crime Bureau, Crime Wong of the Security Commissariat or the division respectively by the Director-General, [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)] or the Divisional Security Commissioner as the case may be.229. Special Reports.
- In cases of thefts registered at the Post involving loss of bookedconsignments or railway material exceeding the value to be fixed by the Director General from time to time the Divisional Security Commissioner shall submit specialreport addressed to the Director-General with copy 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)] and to concerned officers as may be specified through the Directives.230. Special Occurrences.
- Whenever and occurrence takes place on railways under any of thefollowing categories, the Divisional Security Commissioner concerned shall submit aspecial occurrence report addressed to the Director-General with copy 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)] and to other officers as may be specified through the Directives.231. Prosecution of cases and disposal of seized or recovered property.
-[***] [ Omitted by Notification No. 719(E) dated by 31.10.2013 (w.e.f. 3.12.1987)].232. Monthly Crime Review.
-Chapter XV
Rewards And Awards
233. Power to grant monetary rewards.
- Monetary rewards may be granted out of the sanctioned grants to the enrolledmembers including direct recruits of the Force, non-gazetted government servantsmembers of State Police and the railway servants of the public in accordance with theprovisions hereinafter contained.234. Eligibility for monetary rewards.
-235. Authorities competent to grant monetary rewards.
-236. Monetary rewards offered by the General Manager..
- Superior officer of the Force may permit an enrolled member of the Force toaccept monetary reward offered by the General Manager or by any other authorityin case he is of the opinion that it falls within the purview of rule 234.237. Awards of decorations and medals.
-238. Award of Director-General's commendation letter and insignia.
-239. Entry of rewards and awards in service records.
- Rewards, or awards whether in cash or in the form of decorations, medals andcommendations shall be duly entered in the Character and service Roll of the memberconcerned and shall always be taken into consideration in any affecting hisplacement and promotion.Chapter XVI
Aid To Civil Power
240.
. The Central Government of the Director-General or 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)] or any other officer acting on their behalf may order any member of the Force to proceed to any place in India for duty in aid to civil power or for anyother purpose.241. Formation of Mobilisation Detachments.
-242. Deployment at the destination station.
-243. Dispersal of unlawful assembly.
-244. Limitations to inquiry.
- -No inquiry by a State Government shall be ordered, without consultation with the Central Government, into any action taken by an officer of the Force in pursuance ofduty in aid to civil power.245. Expenditure incurred in providing aid to Civil Power.
- -All expenditure incurred aid to civil power shall be borne and recoverable from the State Government concerned unless such expenditure is waived fully or partly by the Central Government. Such claims shall be preferred by 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)] in consultation with Financial Adviser-cum-Chief Accounts Officerconcerned in whose jurisdiction Mobilisation Detachment was deployed.246. Procedure when Force open fire in exercise of the right of defence of personor property.
-Chapter XVII
Plaints And Protection
247. Plaints.
- Every member of the Force against whom any criminal prosecution or a civilsuit is instituted shall at once inform 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)], of as the casemay be, his controlling office.248. Public complaints against to misconduct of the members of the Force..
-| Members of the Force against whom complaints received | Inquiry Officer |
| (1) | (2) |
| Constables/[***]/Head Constables | Of and above the rank of Inspectors. |
| Sub-Inspector/Assistant Sub-Inspector | Of and above the rank of Assistant Commandant |
| Inspector/Assistant Security Commissioner | Of and above the rank of Security Commissioner. |
| Security Commissioner or above | Chief Security Commissioner or the Additional or the Deputy Chief Security commissioner, if so authorized by him. |
249. Prosecution by a public servant.
-250. Prosecution by private person.
-251. Procedure for undertaking defence.
- -Whenever the cost of defence of the member of the Force is sanctioned to beborne the railway administration, it shall be left to the member concerned whetherto engage Government Pleader, a public Prosecutor or a private legal practitionerof his choice:Provided that if a legal practitioner is engaged, the scale of fees to bereimbursed to the member by the Railway administration shall be limited to theamount fixed by 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)] in conclusion with the Law Officer of the zonal railway.252. Refund of cost of Railways.
- If the member of the Force succeeds in the legal proceedings, and is awardedcosts or damages or compensation by the court, the meber shall refund the amountto the extent of expenditure incurred by the railway administration.253. Proceedings initiated by a member of the Force to vindicate his official conduct.
-254. Cost of filing appeal, etc..
- Where the Railway administration has undertaken the defence of a member of the Force, but the decision of the first court is against him, the question whetheran appeal should be field at the cost of Railway administration or whether thedamages awarded to the plaintiff or the fine imposed on the member should bepaid by the railway administration, shall be decided by 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)] either on the application of the member concerned who shouldmove his immediate superior officer in the matter or on the recommendation ofhis superior officer.Protection.255. Protection being an armed force of the Union.
- In any suit or proceeding against any member of the Railway Protection Force, being an armed force of the Union, he shall in addition to the provision ofsection 20, be eligible for protection under-256. Protection where a member of the Force has opened fie.
- Whenever a member of the Force has opened fire in pursuance of his statutoryduties of providing better protection and security to railway property and for matterconnected therewith of in exercise of the right of defence of person of property,resulting in such or injury to the other party, the result of the magisterial of judicialinquiry instituted in this behalf shall be awaited. A member of the Force shallordinarily be prosecuted and/or disciplinary proceeding instituted against him onlywhen he is adversely commented upon in that inquiry of when the Court of Inquiryinstituted under rule 265 finds his conduct suspicious.Chapter XVIII
Liaison
257. Liaison with civil administration of the State.
- The Railway Protection Force shall act as a bridge between the railwayadministration and the State's civil administration and Police(including railwayPolice) for providing better protection and security to railway property and formatters connected therewith.258. Liaison with Police.
-259. Periodical meeting with Police.
-259.
1.
Every Post Commander shall hold regular monthly meeting with the officer-in-chargeof the Railway Police Station in his jurisdiction to -(a)review the crime situation;(b)exchange information useful and necessary for better control, prevention anddetection of crime affecting railway property; and(c)maintain law and order in railway trains and railway premises.260. Liaison with other railway departments.
-261. Miscellaneous.
- Detailed procedure for holding such periodical meetings and conferences at differentlevels, recording of minutes and their distribution for reviewing results obtained through joint efforts of the Force and other departments as well as for devising suchmethods as are considered necessary and proper to bring forth further improvementsshall be specified through the Directives.Chapter XIX
Special Welfare Measures
262. Institution and regulation of welfare funds and schemes.
-263. Co-Operative housing society.
-263. 2 The Central Government or the Director-General may provide the services ofexpert personnel to such societies to meet their objectives.
264. Mess and canteens.
-Chapter XX
Miscellaneous
265. court of Inquiry.
-266. Inspection of offices and units of the Forces.
- -267. Scriptory at the field units.
-268. Records and Registers.
- -The records and registers to be maintained in the office of superior officers, Posts, Companies out-posts detachments and other units and the proformae therefor shall be such as may be specified by the Director-General from time to time.269. Guards of Honour.
-270. Static guards.
-271. Security aids.
-272. Members of the Force on sick list.
-273. Benefits on account of risk of office.
- If in the discharge of his duty or as consequent of anything done by him in the discharge of his duty or on account of the special risks of his office, a member of the Force is permanently pr temporarily disabled or his condition aggravated, he shallbe governed by the Central Civil Service(Extraordinary person) Rules as amendedfrom time to time.274. Discharge certificate.
- -A person ceasing to be a member of the Force shall surrender to his immediatesuperior, his certificate of appointment and thereafter he shall be issued a Discharger Certificate as specified in Schedule XII.275. Re-enlistment.
- A member of the Force, who has ceased to be a member of the Force as aresult of resignation or removal from service and whose previous service had beenassessed as a good and who immediately fit may be re-enlisted, with the sanction of 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)] within a period of two years of his ceasing to be amember of the Force. Such re-enlistment shall be treated as fresh appointment.276. Ministerial Staff.
-277. Powers of Central Government to absorb in the force any officer on deputation.
- Nothing contained in these rules shall be deemed to affect the right of the Central Government to absorb in the Force, for reasons to be recorded in writing andin exceptional circumstances, any officer on deputation to the Force, where in theopinion of the Central Government such officer has given a creditable account ofhimself in the post or posts held by him for a minimum period of three years, if suchdeputationist officer has a minimum of three years service left for his attaining thenormal age of retirement prescribed for the post held by him278. Railway Protection Force Band
278.
1.
A band shall be maintained on each zonal Railway and each Railway Protection Special Force battalion and shall consist of such number of members of the Force as may be determined by 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)].279. Relation with Press.
- Subject to the restrictions specified in Section 15A, the Divisional Security Commissioners and officers of higher rank are permitted to give to the press statisticaland other relevant details concerning crime against railway property and obstructionto its movement as well as details concerning all other important and sensational casesunder investigation or inquiry with the Force and shall endorse a copy of suchcommunique to the Public Relations Department of the Railway:Provided that nothing contained herein shall authorize any officer to divulge the details of :-Chapter Repeal
And Savings
280. Repeal and Savings.
-| S. No | Office | Designation |
| (1) | (2) | (3) |
| I. Superior Officers | ||
| 1. | Director General | Director General |
| 2. | Additional Director General | Additional Director General |
| 3. | Additional Director General/InspectorGeneral/Deputy Inspector General (when posted as Zonal RPF Chiefor as Head of RPSF) | Principal Chief Security Commissioner |
| 4. | Deputy Inspector General (when posted as 2 I/Cin the Zone or RPSF) | Chief Security Commissioner |
| 5. | Additional Director General/InspectorGeneral/Deputy Inspector General (when posted as Head of J.R. RPFAcademy) | Director/J.R. RPF Academy |
| 6. | Senior Commandant (when posted at zonal railwayheadquarters) | Deputy Chief Security Commissioner |
| 7. | Senior Commandant (when posted as head of asecurity division) | Senior Divisional Security Commissioner |
| 8. | Senior Commandant in Production Unit | Senior Security Commissioner |
| 9. | Commandant (when posted as head of a securitydivision) | Divisional Security Commissioner |
| 10. | Commandant/RPF | Security Commissioner |
| 11. | Senior Commandant/ Commandant/RPSF | Commanding Officer |
| 12. | Senior Commandant/Commandant as Staff Officer toDirector General/ Additional Director General/ Inspector General/Deputy Inspector General | Staff Officer |
| 13. | Commandant (Small Arms) | Commanding Officer (Small Arms) |
| 14. | Assistant Commandant | Assistant Security Commissioner |
| 15. | Assistant Commandant /RPSF | Assistant Commandant |
| 16. | Assistant Commandant (Adjutant) | Adjutant |
| 17. | Assistant Commandant (Principal Training School) | Assistant Security Commissioner (Principal ZonalTraining Institute) |
| II. Subordinate Officers | ||
| 18. | Inspector (Post) | Post Commander |
| 19. | Inspector (Mobile Wing) | Company Commander |
| 20. | Inspector (HQrs) | Divisional Inspector |
| 21. | Inspector (Stores) | Quarter Master |
| 22. | Inspector (Crime Wing) | Crime Inspector |
| 23. | Inspector (Special Wing) | Special Inspector |
| 24. | Sub-Inspector | Sub-Inspector |
| 25. | Sub-Inspector (Mobile Wing) | Assistant Company Commander |
| 26. | Sub-Inspector (Reader) | Crime Reader |
| 27. | Assistant Sub-Inspector | Assistant Sub-Inspector |
| 28. | Driver Grade I | Driver Grade I |
| III. Under Officer | ||
| 29. | Head Constable | Head Constable |
| 30. | Driver Grade II | Driver Grade II |
| 31. | Driver Grade III | Driver Grade III |
| IV. Other Member of the Force | ||
| 32. | Constable | Constable |
| V. Ancillary Staff (Enrolled Member) | ||
| 33. | Head Constable (Kahar) | Head Cook |
| 34. | Head Constable (Tailor) | Head Tailor |
| 35. | Head Constable (Barber) | Head Barber |
| 36. | Head Constable (Mali) | Head Mali |
| 37. | Head Constable (Dhobi) | Head Dhobi |
| 38. | Head Constable (Safaiwala) | Head Safawala |
| 39. | Head Constable (Cobbler) | Head Cobbler |
| 40. | Constable (Kahar) | (Kahar) |
| 41. | Constable (Tailor) | Tailor |
| 42. | Constable (Barber) | Barbar |
| 43. | Constable (Mali) | Mali |
| 44. | Constable (Dhobi) | Dhobi |
| 45. | Constable (Safaiwala) | Safaiwala |
| 46. | Constable (Cobbler) | Cobbler |
| 47. | Constable (Motor Cleaner) | Motor Cleaner.” |