Section 134 in The Railway Protection Force Rules, 1987
134.
Any superior officer or an enrolled member of the Force may be placed under suspension:(a)where a disciplinary proceeding against him is contemplated or is pending; or(b)where a preliminary inquiry into allegation made has revealed a prima faciecase justifying criminal or departmental proceedings which are likely to leadto his conviction or dismissal, removal or compulsory retirement from service;or(c)where a case against him in respect of any criminal offence is underinvestigation inquiry or trial; or(d)where his continuance in office will prejudice investigation, any inquiry ortrial, or(e)where his continuance in office is likely so seriously subvert discipline in theoffice in which he is working; or(f)where his continuance in office appears to be against the wider public interest;or(g)where he is suspected to have engaged himself in activities prejudicial to theinterest of the security of the State.
