Section 156(a) in The Railway Protection Force Rules, 1987
(a)Dismissal:(i)Conviction by criminal court;(ii)serious misconduct or indulging in committing or attempting or abetting anagainst railway property offence;(iii)discreditable conduct affecting the image and reputation of the Force;(iv)neglect of duty in or likely to result in loss to the railway or danger to thelives of persons using the railways;(v)insolvency or habitual indebtedness; and(vi)obtaining employment by concealment of his antecedents which wouldordinarily have debarred him from such employment.
