Section 66 in The Railway Protection Force Rules, 1987
66. Refresher courses. -
66.1Members of the Force while in service may be required to undergo such refresher courses, for such durations and at such places as may be determined by the Director-General.66.2a roster in respect of members of the Force who are required to attend in-servicetraining or special training shall prepared and maintained at the Security Commissariat 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 for strict complianceand orders shall be issued to the concerned members of the Force well in advance.66.3The release of members of the Force for training shall under no circumstancesbe deferred except in exceptional circumstances and when such postponement hasbeen made, it shall not be deferred further beyond the immediate next course.66.4A member deputed for training shall, so long as possible, be posted back to theplace from when he has proceeded on training on he is otherwise not due for transferon promotion.
