Section 152 in The Railway Protection Force Rules, 1987
152. Authority to institute proceedings.
-152.1The appointing authority or any authority otherwise empowered by general ofspecial order, may -(a)institute disciplinary proceedings against any enrolled member ; or(b)direct a disciplinary authority to institute disciplinary proceedings against anyenrolled member of the Force on whom the disciplinary authority is competentto impose, under these rules, any of the punishments specified in rules 148 and149.152.2A disciplinary authority competent under these rules to impose any of theminor punishments may institute disciplinary proceedings for the imposition of anyof the major punishments notwithstanding that such disciplinary authority is notcompetent, under these rules, to impose any of the latter punishments.
