Section 120(120) in The Railway Protection Force Rules, 1987
120.1If any residential accommodation is allotted to a member of the Force, he shallreside therein subject to such conditions and terms as may be specified 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)] concerned and shall be responsible for maintaining it in agood state.
