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[Cites 0, Cited by 0] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(105) in The Railway Protection Force Rules, 1987

105.1Whenever mobilization of the Force under rule 241 is likely or is in force or a member of the Force is detailed or is likely to be detailed for training of any type,leave of any kind including casual leave shall not ordinarily be sanctioned except on emergent and compassionate grounds by an officer not below the rank of the Divisional Security Commissioner.