Section 118 in The Railway Protection Force Rules, 1987
118. residential accommodation.
-118.1Members of the Force shall be classified as "essential" for the purpose ofallotment of residential accommodation as they as required to live as near to the placeof their duty as possible for the proper discharge of their duty.118.2Enrolled members of the Force with less than three years service or who areunmarried shall normally be allotted barrack accommodation which shall be rent free.118.3Enrolled members of the Force, who have either been accommodated inbarracks or given family accommodation or who have been offered any suchaccommodation but wish to stay outside under their private arrangements, shall obtainwritten permission form their superior officers.118.4Enrolled members of the Force accommodated in barracks but keeping theirfamilies away from them in other towns shall be entitled to the payment of house rentallowance as may be admissible to them under the extant Railway Rules.
