Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RAILWAY SERVANTS (PASS) RULES, 1986 CONTENTS 1. Short title, commencement and application 2. Definitions 3. Officer or authority competent to issue and sign a Pass or PTO 4. Kinds of passes 5. Duty Pass 6. Privilege Pass 7. School Pass 8. Post-Requirement Pass 9. Residential Card Pass 10. Special Pass 11. Pass or P.T.O. for non-railway servants 12. Removal of doubts SCHEDULE 1 :- Duty Pass SCHEDULE 2 :- Pass on Privilege Account SCHEDULE 3 :- School Pass SCHEDULE 4 :- Post-Retirement Complimentary Pass SCHEDULE 5 :- Residential Card Pass SCHEDULE 6 :- Special Pass RAILWAY SERVANTS (PASS) RULES, 1986 In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the President hereby makes the following rules, regulating the issue of passes and privilege ticket order to Railway servants, namely :- 1. Short title, commencement and application :- (1) These rules may be called the Railway Servants (Pass) Rules, 1986. (2) They shall come into force on the date of their publication in the Official Gazette. (3) They shall apply to all railway servants under the administrative control of the Department of Railways (Railway Board) but shall not apply to :- (i) an apprentice; (ii) a person in the casual employment or employed on daily wages; (in) any person under the administrative control of the Department of Railways who by a general or special order is, excluded from, the facility of pass or a privilege ticket order under these rules. 2. Definitions :- In these rules, unless the context otherwise requires :- (a) 'adopted child' means a child for whom there is satisfactory proof of adoption irrespective of the fact whether such adopting is permissible or not under the personal law governing the railway servant concerned; (b) 'attendant' means a person exclusively employed in the personal service of railway servant; (c) 'dependant relative' in relation to a railway servant whose father is not alive, means :- (i) mother including a divorced mother; (ii) unmarried or widowed sister; (iii) brother/step-brother, not above the age of twenty-one years; provided he resides with and wholly dependant on the railway servant; (iv) invalid brother of any age; and (v) brother who has attained the age of twenty-one years and is bona fide student of a recognised educational institution : (d) 'family' includes :- (i) spouse of a railway servant whether earning or not; (ii) son or sons who have not attained the age of 21 years and are wholly dependant on the railway servant; (iii) son or sons above the age of 21 who are :- (a) bona fide students of any recognised educational institution; (b) engaged in any research work and do not get any scholarship/stipend; or (c) working as an articled clerk under a Chartered Accountant; (d) invalid; on appropriate certificate from Railway Doctor; (iv) unmarried daughters of any age whether earning or not; (v) widowed daughters provided they are dependent on the railway servant; (vi) legally divorced daughter who is dependent on the railway servant; (e) the term 'Guardian' need not necessarily be interpreted in its legal sense. It may mean an adult dependant relative or in adult member of the family; a paid nurse Governess or an attendant. When none of these are available a pass may be given to another person at General Manager's discretion; (f) 'pass' means an authority given by the Department of Railways or any railway administration to a person, authorising him to travel gratuitously. (g) "privilege ticket order" (hereinafter referred to as P.T.O.) is an authority issued in favour of a railway servant which may be exchanged for a passenger ticket on payment of one-third of the normal fare; (h) 'railway servant' means a person who is a member of a service or holds a post under the administrative control of Railway Board and includes a person who holds a post in Railway Board. Persons left from a service or post which is not under the administrative control of the Railway Board to a service or post which is under such administrative control do not come within the scope of this definition. This term excludes casual labour for whom special orders have been framed. (i) 'recognised educational institution' for the purpose of School Passes means any school, college, university or institution recognised by the Government for imparting education or training in any discipline-general, technical, professional or military. (j) 'pay' means the amount drawn monthly by a railway servant as :- (i) the pay other than special pay or pay granted in view of his personal qualification which has been sanctioned for a post held by him substantively or in officiating capacity or to which he is entitled by reason of his position in a cadre, and (ii) overseas pay, special pay and personal pay; and (iii) any other pay which may be specially classed as pay by the President; and (iv) a part of running allowance admissible to running staff which is declared as pay from time to time. (k) 'set' and 'half-set' means respectively one pass or PTO for one outward journey and return journey and pass or PTO issued from one station to another; (l) 'schedule' means the schedule appended to these Rules; (m) 'year' means a Calendar year. 3. Officer or authority competent to issue and sign a Pass or PTO :- A pass or PTO may be issued by such officer or authority and may be signed by such officer as the Central Government (Department of Railways) may from time to time specify : Provided that until such authorities or officers are specified, the Pass or PTO shall be signed and issued in accordance with the instructions/order issued by the Central Government in the Department of Railways and in force at the commencement of these Rules. 4. Kinds of passes :- (1) A railway servant may be issued one or more of the following kind of passes, namely :- (i) duty pass; (ii) privilege pass including passes while on deputation; (iii) school pass; (iv) post-retirement pass; (v) residential card pass; and (vi) special pass. (2) The passes specified in clause (i) of sub-rule (1) may be issued in the form of metal pass, a card pass or a cheque pass. 5. Duty Pass :- (1) A railway servant may be issued a duty pass for performing journey on duty. (2) The category of railway servants, the circumstances and the conditions subject to which a duty pass may be issued under sub- rule (1) shall be as specified in Schedule I. 6. Privilege Pass :- (1) A railway servant may be issued on his/her own request a privilege pass or a privilege ticket order from one station to another as requested by him/her. (2) The category of railway servants, the circumstances and the conditions subject to which a privilege pass or a privilege pass or a PTO. may be issued under sub-rule (1) shall be as specified in Schedule II. 7. School Pass :- (1) A School pass may be issued to the son or daughter of a railway servant who is a bona fide student of any recognised educational qualification. (2) The category of railway servants, whose son or daughter may be required a pass under the sub-rule (1), the circumstances and the conditions subject may be issued shall be as specified in Schedule III. 8. Post-Requirement Pass :- (1) Post-requirement pass may be issued to a railway servant after retirement or after he ceases to be a railway servant. (2) The category of railway servants, the circumstances and the conditions subject to which a pass under sub-rule (1) may be issued shall be as specified in Schedule IV. 9. Residential Card Pass :- (1) A residential card pass may be issued to a railway servant for performing journey from the place of residence to the place of his work. (2) The category of railway servants, the circumstances and the conditions subject to which a pass under sub-rule (1) may be issued shall be as specified in Schedule V. 10. Special Pass :- (1) A special pass may be issued to family members or dependant relatives on- (a) medical grounds; (b) sports account; (c) for attending children camp or scouts camp; (d) cultural functions; and (e) on any other occasion which the Department of Railways or a Railway Administration deems fit. (2) The circumstances and the conditions subject to which a pass under sub-rule (1) may be issued shall be as specified in Schedule VI. 11. Pass or P.T.O. for non-railway servants :- Notwithstanding anything contained in the foregoing rules a pass or P.T.O. may be issued to a person who is not under the administrative control of the Department of Railways or the Railway Administration for such purpose and subject to such terms and conditions as may be specified in instructions issued by the Central Government (Department of Railways) from time to time in this behalf. 12. Removal of doubts :- If any doubt arises to the interpretation of the provision of these rules, the same shall be referred to the President for decision. SCHEDULE 1 Duty Pass SCHEDULE 2 Pass on Privilege Account SCHEDULE 3 School Pass Category Conditions of entitlement Entitlement (1) (2) (3) Groups A, B, C, D (i) Is issued to each student member of Entitled the holder to avail 3 sets or the family who is dependent on the 6 half-sets in an year and to:- railway servant on production of a (i) be issued with the class of certificate from the recognised pass which the railway instituuation where the student is studying servant is entitled as on away from the Headquarters of privilege; the Railway servant; (ii) Travel from school or college (ii) In cases where both husband and to the railway servant's head- wife and railway servants the quarters to see either parent passes shall be allowed against and back to school or college. the account of either of the two; This should be in case of (iii) In case of a boy under 15 years recognised vacations of not and a girl of any age, the parent less than 3 days consecutive or guardian may be included duration (Sunday being or guardian may be included duration (Sunday being in the pass issued; included) or closure of (iv) A parent or guardian in the same institution due to unforeseen class may be included in a pass circumstances; outward or inward and he/she (iii) to travel from school or may be issued with separate pass college to a place other than for bringing the student or returning the Railway servant's head- alone and pass(es) thus quarters where either parent is issued shall be treated as part residing and back to school or of one half-set of school pass college; i.e. it will not count as (iv) to travel from school or college a separate half-set. If the guardian to a place other than the residence be an attendant, he will be issued of either parent provided only a II Class Pass. the length of journey (v) School Passes are admissible does not exceed the distance for students engaged in research from the school or college to work and are not getting any either parent's resid dence stipend/scholarship. Students whichever is more bene- ficial over 21 years of age (other than to the Railway servant ; and those engaged in research work back to school or college ; who are in receipt of scholarship (v) to travel to recognised on merit means basis granted by institution for admission and the educational authority or back to head-quarters of the charitable organisations are, railway servant ; however, entitled to school passes (vi) to travel to recognised institution and for inclusion in privilege for joining and back to head- passes /PTOs of their parents. quarters of the railway servant; (vi)Students over 21 years of age (vii) to travel to examination centre and doing a rotating internship for: for one year after passing MBBS (a) submitting form of admission are eligible for school Passes and and to take up examination are also permitted in the privilege as a private candidate passes/PTOs of their parents evenand back to headquarters; if they are in receipt of a stipend, (b) for taking examination provided the same forms a part of at places other than the his/her medical course to be completed place of school or before becoming eligible college; for the award of MBBS Degree (viii) to travel to the station for the award of MBBS Degree. (viii) to travel to the station where Note: For the purpose of these rules Headmaster/Principal etc. is School/Colleges Means School staying in case he is required and Colleges of all kinds both to fill the form etc. as a private academic and professional recognised candidate in presence of head- by the State Government/ master etc. and back to the Central Government/Recognised Headquarters ; Universities. It includes : (ix) to travel back to the headquarters (i) Government Military Educational of the railway servant when Institutions such as National Defence he/s he is withdrawn from Academy, Khadakvasla and school/colleges at the close of I.M.A. at Dehradun, Armed Forces the course or for admission at Administrative College, Coimbatore the headquarter of the railway and any educational institution servant, and recognised by the Military (x) to travel on educational tour of Education such as Indian forming part of the school Institute of Management at syllabus; A hmedabad / Calcutta / Patna, National Institute of Training in Industrial Engg., Bombay, etc. (ii) Institution such as day/night Adult School intended for the spare time education of adults, wages earners are not included in the definition of School/College. (iii) The various types of School Passes are admissible subject to the production duction a certificate from the appropriate authority. School Card Pass Category Condition of entitlement Entitlement (1) (2) (3) Groups A, B, C, Will be issued for student member Wads of railway servants Groups A, B, C, & D Will be issued for student member of the Wads of railway servants drawing family of the railway servant to travel pay of Rs.700 and above in revised between the station of the residence of scale may be permitted to travel in the railway servant and the station nearest I Class, and chose of railway servants to the school on production of a certificate drawing less than Rs. 700 in II class. from the recognised Institution where the student is studying. SCHEDULE 4 Post-Retirement Complimentary Pass Category Number ofConditions for issue of post- Other facilities passes retirement complimentary admissible pass in one year (l) (2) (3) (4) Groups A & B (i) Post-retirement Complimentary (i) A retired railway servant (a) With 20 years 2 sets passes are issued to railway may he issued on his service on servants for self, wife/husband reqbest one set of complimentry Railways and and children only subject to the pass in the last above but less same conditions as applicable to month of the current than 25 years. Railway servants in service. Calendar year for journey (b) With 25 years 3 sets However, Group 'D' railway commencing on the next service on servants get the pass for self year duly debating such Railways and and wife/husband only. issue of complimentary above. (ii) The class of pass as are applicable pass in the next year's C to railway servants in account. (a) With 20 years 1set service will apply in respect (ii) A retired railway servant, service in the of post-retirement pass. if he so desires, can obtain Railways and (iii) Passes may be issued to those his complimentary passes above but Railway servants who quit from a railway nearest above but less Railway servants who quit from a railway nearest to than 25 years. service or resign from service his place of residence (b) With 25 year 2 sets except in cases of dismissal and that railway only will service in from service on the grounds issue such passes to him Railways and considered good and sufficint thereafter. The railway above. by the competent thus opted by the retired D authority. Railway servant will be (a) With 25 years 1 set, in (iv) Retired railway servants who recorded in his service service in alternate were officiating in higher grades records and that railway Railways and year at the time of retirement shall will be supplied with all above. be granted pass of the same the essential details (b) Less than 25 Nil class and number to which they including specimen years service. are entitled in their substantive signature of the retired appointment provided that a railway servant, date of permanent railway servant birth of his children and who has been officiating in permanent residential a higher post continuously for address. The railway thus 3 years or more on the date opted will prepare and of quitting or resigning or maintain pass index cards retiring from service may be of the retired railway treated as if he has held the servant. officiating post in a substtantive capacity for this purpose. (v) In the year in which the (iii) The retired railway servant railway servant retires from can charge the option and service he is entitled to elect another railway, chat number of single journey should it be necessary passes which represents for him to do so on the difference between the account of his having number of passes he is normally changed the place of entitled to in a calendar residence. year while in service and the number actually availed by him, provided the total number of passes availed p after the date of retirement does not exceed the number of post-retirement complimentary passes for which he is entitled in a calendar year. (vi) In the post-retirement complimentary pass issued to a female railway servant, her husband whether he is earning or not is included. (vii) In cases where the husband and wife are retired railway servants, they may avail the complimentary passes on each other's account. (viii) When a railway servant himself or a member of his family eligible for post- retirement complimentary pass who is blind in both eyes, travels alone, one attendant may be allowed to travel in the same class in which the blind person is travelling duly including the attendant in the complimentary pass, on production of a certificate from the Divisional Medical Officer of the Railway concerned to the effect that the person concerned is blind in to both the eyes. SCHEDULE 5 Residential Card Pass Category Conditions of entitlement Entitlement (1) (2) (3) Groups A, B, C, & Will be issued to those railway Entitles the holder:- D servants who live away from (i) If he is Group 'A' or Group 'B' to the place of their work to travel be issued with the Pass for First to their place of work, over Class 'A'; the sections where this facility (ii) if he is in Group 'C' drawing pay was in vogue prior to 14.12.1953. of Rs. 700 and above to be issued with First Class Pass; and (iii) if he is in Group 'C' or Group 'D' drawing pay of less than Rs. 700 to be issued with Second Class Pass. Note: No attendant is allowed in Residential Card Pass. SCHEDULE 6 Special Pass