Section 83 in The Railway Protection Force Rules, 1987
83. Circumstances under which as enrolled member of the Force may resign.
-83.1Resignation of any enrolled member may be accepted by the officer empowered to appoint him83.2An enrolled member who intends to resign from service shall to the appointingauthority a three months notice in writing to that effect and shall not be permitted towithdraw himself from duty before formal acceptance of the resignation:Provided that the appointing authority may at its discretion permit an enrolledmember of the Force to withdraw himself form duty on his crediting to the Government three months pay in lieu of notice83.3No member whose resignation has been accepted by the appointing authorityshall be permitted to withdraw from duty until he has fully discharged all debts duefrom him to the Government or to any Railway Protection Force Fund and hassurrendered his certificate of appointment, arms, accoutrements, uniform and all other Government property in his possession and has also rendered a complete accounts ofall government money and property for which he is responsible.
