Section 251 in The Railway Protection Force Rules, 1987
251. Procedure for undertaking defence.
- -Whenever the cost of defence of the member of the Force is sanctioned to beborne the railway administration, it shall be left to the member concerned whetherto engage Government Pleader, a public Prosecutor or a private legal practitionerof his choice:Provided that if a legal practitioner is engaged, the scale of fees to bereimbursed to the member by the Railway administration shall be limited to theamount fixed by 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)] in conclusion with the Law Officer of the zonal railway.
