Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(143) in The Railway Protection Force Rules, 1987

143.1A member of the Force shall not, by reason of his suspension, case to be amember of the Force during the period of his suspension. The power vested in himas such member shall be in abeyance but he shall be subject to the sameresponsibilities and discipline and penalties to which he would have been subject ifhe were on duty.