Section 253(253) in The Railway Protection Force Rules, 1987
253.1If a member of the Force is allowed to vindicate his conduct in a Court oflaw when specific allegations are made in the press or otherwise against him asan individual member of the Force, the Railway administration shall defrayreasonable costs of his defence subject to the provision of rule 249 provided that the member concerned is fully and honourably discharged of the allegation madeagainst him.
