Section 219(219) in The Railway Protection Force Rules, 1987
219.1An enrolled member of the Force whose appeal has been rejected by acompetent authority may prefer an application for revision to the next superiorauthority. The powers of revision may be exercised only when,-(a)in consequence of some material irregularity, there has been injustice ofmiscarriage of justice; or(b)fresh evidence is disclosed which could not be produced or was not availableat the time of passing of the impugned order.
