Section 214 in The Railway Protection Force Rules, 1987
214. Submssion of appeals.
- Every appeal, whether the appellant is still in the force or not, shall besubmitted to the authority made the order appealed against:Provide that if such authority is not the head of the office under whom theappellant may be serving, or if he is not in service, the head of the office under whomhe was last serving, or is not subordinate to the head of such office, the appeal shall besubmitted to the head of such office who shall forward it forthwith to the saidauthority.
