Section 119 in The Railway Protection Force Rules, 1987
119. Location or barrack and other accommodation.
-119.1The location or barrack or residential accommodation for the enrolled membersof the Force shall, preferably, be provided in separate cluster(s) away from those ofother railway employees.119.2The barracks shall be of approved pattern with built-in space for recreationpurposes besides having adequate open space for use as parade and play ground.119.3The enrolled members of the Force living in barracks shall be provided withsteel cots, mattresses, kit boxes and lockers. Wherever twenty or more persons areaccommodated in a barrack, cooking utensils for the mess and one cook and onekahar for every twenty members shall be provided.119.4The scale of ancillary staff at Company Headquarters and training institutionsshall be such as may be specified by Directives.119.5Adequate built-in-space fro office, quarter-records, armour, malkhana, lockups,etc. on the standardized patters shall also be provided.
