Section 148 in The Railway Protection Force Rules, 1987
148. description of punishment.
-148.1Any of the following punishments mat for good and sufficient reasons and ashereinafter provided, be imposed on an enrolled member of the Force.148.2Major punishments:(a)Dismissal from service (which shall ordinarily be a disqualification for futureemployment under the Government.)(b)Removal from service (Which shall not be a disqualification for futureemployment under the Government)(c)Compulsory retirement from service.(d)Reduction in rank or grade.148.3Minor punishment:-(a) Reduction to a lower stage in the existing scale of pay.(b)Withholding of next increment with of without corresponding postponement of subsequent increments.(c)Withholding of promotion for a specific period.(d)Removal from any office of distinction or deprivation or any specialemoluments.(e)Censure.148.4Petty punishment:-(a) Fine to any amount not exceeding seven days' pay.(b)Confinement to quarter-guard for a period not exceeding fourteen days withor without punishment drill, extra guard duty, fatigue duty or any otherpunitive duty.(c)Reprimand.148.5Explanation.-The following shall not amount to a punishment within the meaning of thisrule, namely :-(a)withholding of increment of an enrolled member of the Force for failure topass a departmental examination in accordance with the rules or ordersgoverning class or grade pr rank or post or as per the terms of his appointment;(b)stoppage of an enrolled member of the Force at the efficiency bar in theexisting scale of pay on the ground of his unfitness to cross the bar;(c)non-promotion of an enrolled member of the Force, whether in a substantiveor officiating capacity, due to his failure to pass the pre-promotion course, to arank or grade to which he is eligible or has been empanelled;(d)reversion of an enrolled member of the Force officiating in a higher rank or agrade to a lower rank or grade on the ground that he is considered to beunsuitable for such higher rank or grade or any administrative grounds notconnected with his conduct;(e)reversion of an enrolled member of the Force appointed on probation to hispermanent rank, grade or post, during or at the end of the period of probationin accordance with the terms of his appointment or the rules and ordersgoverning probation;(f)repatriation of an enrolled member of the Force to his parent cadre ofdepartment;(g)retirement of a member of the Force under rules 84 and 85 on grounds ofunsuitability or physical and mental unfitness respectively,](h)suspension of enrolled member of the Force under rule 134;(i)termination of service of an enrolled member of the Force-(1)appointed on probation, during the period of probation or any extensionthereof in accordance with the provisions of sub-rule (3) of rule 57; or(2)reduction or withholding of the maximum pension admissible under the Pension Rules for a specified period.
