Section 234 in The Railway Protection Force Rules, 1987
234. Eligibility for monetary rewards.
-234.1Monetary rewards may be granted to the enrolled members of the Force for -(a)doing outside work requiring special courage, skill or initiative, such as -(i)the arrest of a criminal; or(ii)securing information leading to the detection of a crime or matters connectedtherewith; or(iii)making exceptionally good inquiries; or(iv)an encounter with a criminal in connection with protection and security of therailway property.(c)doing work requiring prompt, honest and intelligent observance of andobedience to orders so as to be of material assistance in the protection andsecurity of railway property.(d)Doing extra hard work in connection with the protection security of railwayproperty or in connection with a big operation against hostile or lawlesselements;(e)Smartness, marksmanship, diligece, praise-worthy attention to the railwayusers or for any other purpose which is calculated to promote the efficiency of the Force:Provided that "general good work" of efficient discharge or ordinary duties shall notbe a ground for grant of monetary rewards nor monetary rewards be granted onrequest.234.2Monetary rewards may be granted to the non-gazetted government servantsincluding members of the State Police and other railway servants and the members of the public as an incentive for assisting the Force-(a)in the detection of any serious case; or(b)in the apprehension of an offender; or(c)in resisting a criminal or an anti-social-elements; or(d)for any other purpose, which is for better protection and security of therailway property.234.3Monetary rewards in the form of books or articles of value to be fixed through the Directives for such prize may also be grants to enrolled members (including)direct recruits) of the Force for proficiency during for every batch of trainees whopass out of the training college of training centre, as specified below:I. Prize - for all-round efficiency.II. Prize - for all-round proficiency in indoor subjects.III. Prize - for proficiency in parade, musketry and sports:Provided that it shall be permissible to grant III prize to a trainee who has also beengranted first prize and of the second prize.
