Section 247 in The Railway Protection Force Rules, 1987
247. Plaints.
- Every member of the Force against whom any criminal prosecution or a civilsuit is instituted shall at once inform 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)], of as the casemay be, his controlling office.
