Section 114 in The Railway Protection Force Rules, 1987
114. Redressal of grievances through litigation.
- -Any member of the Force seeking redressal of his individual grievancesarising out of his employment or conditions of service shall first avail himself of allremedies available to him under these rules as to redressal of grievances beforetanking the issue to a court of justice. No permission from the department shallhowever, be necessary if a member wants to agitate the matter before a court ofjustice.Restrictions on Fundamental Rights
