Section 210 in The Railway Protection Force Rules, 1987
210. Petition.
-210.1Every accused convicted by the Security Court shall be allowed to put in onepetition against the sentence to the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)].210.2Such a petition shall be made within thirty days(excluding the time taken inprocuring the copy) from the date of promulgation of the sentence.Provided the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] may entertain a petition after theexpiry of the period of thirty days if he is satisfied that the petitioner was preventedby sufficient cause from filing the petition in time.210.3The [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)], while disposing off such petition shallconsider the correctness, legality or propriety of the proceedings and of the sentenceawarded by the Security Court and pass suitable orders including fresh trial byanother Security Court.210.4The [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] may annual the proceedings of any Security Court at any stage on the ground that they are not being carried on in accordance withprovisions of the Act and the rules or that they are likely to result I miscarriage of the justice and may pass such orders as he deems fit.
