Section 213 in The Railway Protection Force Rules, 1987
213. Form and contents of appeal.
-213.1Every enrolled member of the Force submitting an appeal shall do so separatelyand in his own name. An appeal forwarded through or counter-signed by a legalpractitioner or a defence counsel on a "friend" shall not be entertained and the sameshall be returned to the appellant with the direction to submit it directly and under hissignature.213.2The appeal shall be addressed to the authority to whom the appeals lies, shallcontain all material statements and arguments on which the appellant relies, shall notcontain any disrespectful or improper language, or irrelevant allegations and shall becomplete in itself.
