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Union of India - Section

Section 19 in The Central Reserve Police Force Rules, 1955

19. Travelling allowance to men discharged at their own request .-(a) Any member of the Force who claims his discharge on completion of his initial period of engagement or any time thereafter shall on being discharged be entitled to receive one single railway fare of the class to which he is entitled under the rules applicable to servants of the Central Government from the place of his discharge to the railway station nearest to his home.

(b)Any member of the Force entitled to be discharged at his own request, but who cannot be discharged owing to the exigencies of the service, shall retain his title to the above concession when the discharge is effected.