Section 155 in The Railway Protection Force Rules, 1987
155. Determination of punishment.
- In determining the punishment, the character, previous bad record andpunishment of party charged shall not be taken into consideration unless in a casewhere they are made subject-matter of a specific charge in the proceeding itself.Offences connoting moral turpitude shall be carefully distinguished from smallerlapses of conduct. It is essential that the punishment shall be inflicted keeping in view the nature of duties expected from the member of the Force and the misconduct byhim.
