Section 2(26A) in The Railways (Second Amendment) Act, 2003
(26A)" officer authorised" means an officer authorised by the Central Government under sub- section (2) of section 179;(b)in clause (34), after the words" service of a railway", the following shall be inserted, namely:-including member of the Railway Protection Force appointed under clause (c) of sub- section (1) of section 2 of the Railway Protection Force Act, 1957 (23 of 1957).
