Section 254 in The Railway Protection Force Rules, 1987
254. Cost of filing appeal, etc..
- Where the Railway administration has undertaken the defence of a member of the Force, but the decision of the first court is against him, the question whetheran appeal should be field at the cost of Railway administration or whether thedamages awarded to the plaintiff or the fine imposed on the member should bepaid by the railway administration, shall be decided by the [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)] either on the application of the member concerned who shouldmove his immediate superior officer in the matter or on the recommendation ofhis superior officer.Protection.
