Section 129 in The Railway Protection Force Rules, 1987
129. Disposal of uniform due to dismissal, discharge, etc..
-129.1All articles of clothing and equipment issued to enrolled member of the Forceshall be withdrawn from him when-(a)he is placed under suspension;(b)he is served with order of discharge;(c)he is removed or dismissed from service; and(d)his resignation is accepted.129.2Articles or uniform withdrawn from an enrolled member of the Force placedunder suspension shall be kept in safe custody by the Company Commander or Post Commander concerned for a period of four months. If within this period of fourmonths the member is reinstated in service, his uniform shall be restored to him.129.3If the enrolled member continues under suspension beyond a period of fourmonths, the uniform withdrawn drawn from him shall be transferred to the stores of the division or branch or battalion concerned and shall be restored to him at the timeof his reinstatement in service.
