Section 85 in The Railway Protection Force Rules, 1987
85. Retirement on ground of physical and mental unfitness.
-85.1While in service, all members of the Force shall remain in good mental andbodily health in accordance with the medical category as may be prescribed in the Directives. The Director-General may also prescribe the periodicity for medicalexamination of each class and rank of the members of the Force while in service.85.2Whenever an appointing authority, on receipt of a report or otherwise, considersthat a member of the Force has become unfit to perform his duties as a member of the Force because of his physical or mental conditions, it may order that the memberbe examined by a Medical Board.85.3Where the Medical Board considers the member to be unfit for service, theappointing authority shall communicate to the said member the findings of the Medical Board and call upon him to submit any representation as he may think properwithin fifteen days of the date of receipt of such communication.85.4The appointing authority, on receipt of the representation, may pass orders as itdeems fit:Provided that the case of a member of the Force who fails in the vision test orotherwise becomes physically incapable of performing other duties or the case of amember of the Force who is completely incapacitated for further service in the Forcemay be regulated in accordance with the extant Railway Rules.
