Section 93 in The Railway Protection Force Rules, 1987
93. General principles for effecting periodical transfers.
-93.1In the interest of continuity of command, discipline and accountability, the Director-General may prescribe a tenure of posting for various ranks in variousplaces.93.2Ordinarily, no member if the Force shall be transferred from one lstation toanother unless he has been at that station for the normal prescribed tenure for he shallbe allowed to remain at that station for more than one year thereafter without thespecific approval of 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)] concerned in respect ofenrolled members of the Force and of the Director-General in respect of superiorofficers:Provided that the members of the Force posted to bad climate areas or out of the way places may be transferred after they have in such area or place for about twoyears.93.3No one shall ordinarily be so posted that his town falls within 100 Kms. Ofrailhead of his posting nor to a place where he holds or acquires immovableproperty nor he be posted back in the same capacity unless it is considered essentialin public interest.93.4Members of the Force who have been transferred out of a particular place ordivision or complaint of corruption or misconduct shall not be posted back to thatpost or place division even if they so request.93.5Members of the Force who have got adverse entries or enjoy poor reputationshall not be posted to sensitive posts till they get good entries for three consecutiveyears.93.6Any member of the Force temporarily transferred to any place shall not beallowed to continue at that place for more than four months without the specificapproval of 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)] concerned and such member shall notagain be temporarily posted to the same place without an interval of two years93.7Where a member of the Force before completion of his normal tenure at aparticular place, wishes to get himself transferred to another place so that his childrenmay have continuity of education at the new station for next few years, such membermay be allowed transfer, before completion of normal tenure , after taking intoaccount the interest of administration.93.8Request from members of the Force for mutual transfers within the division orfrom one division to the other shall be decided on merits keeping in view the generalpolicy regarding transfer and postings and as far as possible, such requests shall beconsidered only during the time to periodical transfers.93.9Any members of the Force facing departmental proceedings and who is due forperiodical transfer on completion of normal tenure may not ordinarily be transferredunless such transfer is in public interest or where such transfer in the interest ofexpeditious finalisation of disciplinary proceedings.93.10If a member of the Force under of transfer applies for leave, it shall not begranted to him without prior permission of the transferring authority:Provided that where a transferred member is hospitalized as an indoor patientor in such other serious cases, he may be allowed leave under intimation to thetransferring authority:Provided further that the provisions contained in sub-rule (2) and (3) shall notapply to members of the Force, who are going to their last posting beforesuperannuation.
