Section 147 in The Railway Protection Force Rules, 1987
147. Offences relatable to duties of enrolled members.
- -Commission of any of the following act or acts by an enrolled members of the Force -(i)violation of any duty;(ii)willful breach or neglect of any provisions of this Act or any rule or Directives or of any other lawful orders which he is bound to observeor obey;(iii)disobeying lawful command of superior officers;(iv)withdrawing from duty of his office without permission;(v)quitting his guard, picket, party or patrol without being duly relievedor without leave;(vi)absenting himself without proper intimation to his controlling authorityor without sufficient cause overstaying leave granted to him or failingwithout reasonable cause to report himself for duty on the expiry orsuch leave;(vii)engaging himself without authority for any employment other than hisduty as an enrolled member of the Force;(viii)being guilty of cowardice;(ix)being in a state of intoxication while on duty or after having beenalerted for any duty;(x)malingering or feigning or voluntarily causing hurt or infirmlyto himself or intentionally delaying his disease or infirmity with theintention to render himself unfit for any duty or for the service;(xi)resisting his lawful arrest or being under arrest or inconfinement leaving his arrest or confinement before he is set at libertyby unlawful authority;(xii)assaulting or otherwise ill-treating any enrolled member of the Force subordinate him in rank position;(xiii)being grossly insubordinate or insolvent his higher officer orusing or attempting to use criminal force against his colleague orhigher officer whether on or off duty, knowing or having reason tobelieve him to be such;(xiv)designedly or through neglect injuries, or losing or fraudulentlydisposing or of unlawfully lending his colleague or higher officerwhether on or off duty, knowing or having reason to believe him to besuch;(xv)taking part in procession, gherao, demonstration, shoutingslogans or resorting to pamphleteering or otherwise indulging in anyintimidating or coercive act, or dharna, hunger strike for forcing underduress or threats any supervisory authorized to concede anything orstriking work;(xvi)being guilty pf using insulting or threatening language in thecase of security Court of causing any interruption or disturbance in theproceedings of such court;(xvii)offering unwarrantable l personal violence to any property ofany person.(xviii)Entering or searching without lawful such authority orreasonable cause any building or place;(xix)Seizing vexatiously and unnecessarily the property of anyperson;(xx)Detaining, searching or arresting any person vexatiously andwithout reasonable suspicion or cause;(xxi)Holding out any that, inducement or promise not warranted bylaw; or(xxii)Aiding or abetting or attempting to commit any of the offencesunder this Act or these rules or doing act towards the commission ofsuch offence;Shall render him liable for punishment under section 9 or section 17 or both.
