Section 125 in The Railway Protection Force Rules, 1987
125. Scale of uniform.
-125.1All enrolled members of the Force, including trainees, shall be furnished freeof charge a set of uniform(i.e. clothing and other necessary articles) of suchdescription and in such quantity and composition as may be specified by the Director-General from time to time.125.2The enrolled members of the Force, employed in the Crime Wing and the Special Wing, including plain clothes staff in divisions, shall be granted an out-fitallowance at the rates sanctioned by the Central Government form time to time.125.3In the case of enrolled members of the Force posted in the wings mentioned insub-rule (2) the uniform shall not be withdrawn and they shall be entitled to theaforesaid out-fit allowance in addition, for the duration of the period they work insuch wings.125.4Superior officers of the Force shall provide themselves with all articles ofuniform and accoutrements of the specified pattern for which they shall be pad out-fitallowance ascribed by the Central Government from time to time.125.5All members of the Force serving at locations at an altitude of 1000 metersabove the sea level or more shall be entitled to an extra issue of woolen garments.125.6The particular stations at which such extra clothing shall be admissible will bemodified by the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] concerned in zonal railways and by the Deputy Inspector General, Railway Protection Special Force in the case of memembers serving in Railway Protection Special Force battalions, through specificorders and such extra clothing shall be replaced on expiry of its period ofserviceability as specified by the Director-General.125.7An enrolled member of the Force on ceasing to be posed at a station for whichextra issue of clothing is authorized, shall deposit the same in the stores of the Railway Protection Force or the Railway Protection Special Force.
