Section 42(42) in The Railway Protection Force Rules, 1987
42.1Notwithstanding anything contained in this Chapter, no member if the Forceshall be called upon to carry out any functions relating to law and order (exceptwhen detailed under Chapter XVI) or to attend to problems which are purely of anadministrative nature requiring certain standard of discipline to be maintained by the railway servants or users of the railways:Provided that the Force may be deployed to combat mob violence against thesafety and security of railway property where there is delay in arrival of the Policeor the Magistrate.
