Section 138 in The Railway Protection Force Rules, 1987
138.
Where a penalty of dismissal, removal or compulsory retirement from serviceimposed upon a member of the Force is set aside or declared void in consequence ofor by a decision of a court and disciplinary authority on consideration of thecircumstances of the case, decides to hold a further inquiry against him on theallegations on which the punishment of dismissal, removal or compulsorypunishment was originally imposed, the member of the Force shall be deemed tohave been placed under suspension by the competent authority from the date oforiginal order of dismissal, removal or compulsory retirement and shall continue toremain under suspension until further orders.Provided that no such further inquiry shall be ordered unless it is intended tomeet a situation which the court has passed an order purely on technical groundswithout going into the merit of the case.139.1Notwithstanding anything contained in rule 135 where member of the Force issuspended (whether in connection with any disciplinary proceedings or otherwise)and any other disciplinary proceedings, commenced against him during thecontinuation of that suspension, the authority competent to place him undersuspension may, for reasons to be recorded in writing, direct that the member of the Force shall continue to be under suspension until the termination all or any of suchproceedings.139.2An order of suspension made or deemed to have been made may, at any time,be modified or revoked by the authority which made the order or is deemed to havemade the order or by any authority to which that authority is subordinate.
