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[Cites 0, Cited by 0] [Section 153(153)] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(153)(153) in The Railway Protection Force Rules, 1987

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.