Section 158(158) in The Railway Protection Force Rules, 1987
158.1The disciplinary authority may impose any of the minor punishments providedin sub-rule (3) of rule 148 and in rule 149 after -(a)informing the enrolled member of the Force charged in writing of theproposal to take action against him and of imputations of misconductor misbehaviour on the basis of which action is proposed to be takenand giving him a reasonable opportunity of making such representationwithin a period of 10 days from the date of the communication as hemay wish to make against the proposal;(b)taking the representation, if any, submitted by the party charged underclause (a) into consideration and recording a finding on eachimputation of misconduct or misbehaviour.
