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Union of India - Section

Section 110 in The Railway Protection Force Rules, 1987

110. Representation against wrongs.

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110.1Any member of the Force who deems himself wronged by any superior officer or other of the force may represent within thirty days of the Act complained against to the officer under whose command or orders he is serving:Provided that each complaint shall be accompanied by a certificate asunder from the aggrieved member of the Force:I undertake that any false statement or false accusation made by me in the complaint shall render me liable for disciplinary action under Chapters XI and XII of the Railway Protection Force, 1987".
110.2When the officer complained against is the Officer to whom any representation should, under sub-rule (1) preferred, the aggrieved member may represent to such officer's next superior officer .
110.3Every officer receiving any such representation make or cause to made as complete an investigation into it as may be possible for giving full relief to the complaint or where necessary refer the representations to the higher authority for redressal:Provided that if on enquiry the matter alleged against any such officer turns out to be false, vexatious or malicious, deterrent disciplinary action shall betaken against the complainant.
110.4Except as otherwise provided in sub-rule (1), no action shall be taken on any complaint - anonymous or pseudonymous - received against any superior officer or other officer of the Force in respect of any matter covered by that sub-rule.[111. Redressal of collective grievances through departmental channel. -The 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] [Substituted by Notification No. G.S.R. 312(E), dated 13-5-2004 (w.e.f. 3.12.1987)] 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.]Rule 111 Substituted by Notification No. G.S.R. 312(E), dated 13-5-2004 (w.e.f. 3.12.1987)
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)
111.4TheDirector-General, unless he himself is acting as Chairman at a meetingunder sub-rule (1) of rule 112, shall act as a link between the Force and the Central Government during the meeting of the Staff Council stipulated under sub-rule (2) ofrule 112.
111.5Noon who has received any punishment in the last three years or is facing anydisciplinary inquiry or has put in three years service in that rank as on 1st January of the year of nomination shall be nominated by the Director-General to the StaffCouncil. Nominations shall be valid for two years and shall be so made as to give afair representation to all the zonal railways. A member once nominated shall not beeligible for renomination without an interval of three years.|}[***] [ Rule 112 omitted by G.S.R. 312(E), dated 13-5-2004 (w.e.f. 13-5-2004).]Rule 112 omitted by G.S.R. 312(E), dated 13-5-2004 (w.e.f. 13-5-2004)
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.