Section 81 in The Railway Protection Force Rules, 1987
81. Deduction from pay and allowances.
-81.1Without prejudice to any other action that may be taken any delinquent member,it shall be lawful for the superior officers under whom an enrolled member may beserving to order deduction of the following from his pay and allowances after givingsuch member an opportunity to show cause-(a)any sum required by way of compensation as may be fixed for any loss,damage or destruction caused by him to-(i)the railways or to any of its buildings or property; or(ii)any fund of the Force;(b)any sum required to make good the pay and allowances, of any person subjectto this Act, which he has lawfully taken on any authority letter and unlawfullyretained or unlawfully refused to pay the same;(c)pay and allowances for every day of absence either on discretion or withoutleave and for every day of imprisonment awarded by a criminal court or aSecurity Court;(d)any sum required to be as fine imposed by a criminal court or Security Courtor by an authorized officer in an Orderly Room.81.2The amount so realized under clause (a)(ii) of sub-rule(1) shall be credited to therelevant fund of the Force.81.3 Limit of deductions:
