Section 153(153) in The Railway Protection Force Rules, 1987
153.1Without prejudice to the provisions of the Public Servants Inquires act, 1850,no order of dismissal, removal, compulsory retirement or reduction in ranks shall bepassed on any enrolled member of the Force (save as mentioned in rule 161 ) withoutholding an inquiry, as far as may be in the manner provided hereinafter, in which hehas been informed in writing of the grounds on which it is proposed to take action,and has been afforded a reasonable opportunity of defending himself.153.2.1. Whenever the disciplinary authority is of the opinion that there are groundsfor inquiring into the truth of any imputation of misconduct or misbehaviour againstan enrolled member of the Force, it may itself inquire into or appoint an Inquiry Officer higher in rank to the enrolled member charged but not below the rank of Inspector, or institute a Court of Inquiry to inquire in to the truth thereof.153.2.2. Where the disciplinary authority itself holds the inquiry, any reference to the Inquiry Officer in these rules shall be construed as reference to the disciplinaryauthority.
