Section 135 in The Railway Protection Force Rules, 1987
135.
Public interest shall be the guiding factor in deciding whether or not a member of the Force, including when he is on leave , should be placed under suspension.Provided that before taking a decision on suspension, the competent authoritymay consider whether the purpose would be served if the member is transferredfrom his post or sanctioned leave:Provided further that charge on which a member has been placed undersuspension shall be furnished to him within a period of thirty days from the date ofsuspension after which the incumbent shall be deemed to have been reinstated if nosuch charge is made available to him;Provided further that the above provision of thirty days shall not apply to caseswhere a member has been placed under suspension on grounds that he has engagedhimself in activities prejudicial to the interest and security of the State or a Criminalcase involving moral turpitude is pending against him.136.1A member of the Force shall be deemed to have been placed under suspensionby an order of the competent authority :-(a)with effect from the date of his detention, if he is detained in custody, whetheron a criminal charge or otherwise, for a period exceeding forty-eight hours; or(b)with effect from the date of his conviction, if in the event of a conviction foran offence he is sentenced to a term of imprisonment exceeding forty-eighthours and is not dismissed or removed or compulsory retired from serviceunder rule 162 consequent to such conviction.Explanation :- The period or forty-eight hours referred to in clause (b), shall becomputed from the commencement of the imprisonment after the conviction.136.2Notwithstanding anything contained in sub-rule (1), in cases where a detentionor conviction results from an acct committed by a member of the Force while actingor purporting to act in the discharge of his official duty, decision in each case shall betaken on merit.
