Section 157 in The Railway Protection Force Rules, 1987
157. Reduction in the rank, grade or in the scale of pay.
-157.1No enrolled member of the Force be reduced to a rank lower than that to whichhe was first appointed to the service nor shall he be reduced penalty in the sense tha the shall never be eligible for repromotion however meritorious his subsequent servicemay be.157.2When reduced to a lower rank, grade or a lower stage in the scale of pay isordered, the order shall also specify:-(i)the date from which it will take effect and the period(in terms of yearsand months) for which the punishment shall be operative;(ii)the stage in the scale of pay (in terms of rupees) to which the enrolledmember of the Force is reduced; and(iii)the extant (in terms of years and month, if any, to which thepunishment referred to at (i) above shall be with of without cumulativeeffect:Provided that when the punishment of reduction to a lower stage in thecase of pay is imposed during the currency of reduction in rank, thedisciplinary authority shall clearly indicate in the punishment order whether the two punishments shall run concurrently or the subsequent punishment shallbe implemented after the expiry of the first punishment.157.3Withholding of increment. - In the case of withholding of increments as apunishment, the order shall state the period for which the increment is to be withheldand whether it shall have the effect of postponing further increments.
