Section 161 in The Railway Protection Force Rules, 1987
161. Special procedure in certain cases.
- -Notwithstanding anything contained anywhere in these rules-(i)where any punishment is imposed on an enrolled member of the Force on the ground of conduct which has led to his conviction on a criminalcharge; or(ii)where the authority competent to impose the punishment is satisfied forreasons to be recorded by it in writing that it is not reasonable practicableto hold an Inquiry in the manner provided in these rules;(iii)where the President is satisfied that in the interest of Security of State and the maintenance of integrity in the Force, it is not expedient to hold anyinquiry in the manner provided in these rules;the authority competent to impose the punishment may consider the circumstancesof the case and make such orders thereon as it deems fit.
