Section 2 in The Railway Passengers (Manner Of Investigation Of Untoward Incidents) Rules, 2003
2. Definitions
.-(1) In these rules, unless the context otherwise requires,-(a)"Act" means the Railways Act, 1989 (24 of 1989);(b)"Claims Tribunal" means Tribunal constituted under the Railway Claims Tribunal Act, 1987;(c)"diary" means the station diary being maintained by the Station Superintendent for recording daily events happened at the station;(d)"Divisional Office" means the divisional headquarter of the Zonal Railway;(e)"Divisional Railway Manager" means the administrative in-charge of the Divisional Office [or the Additional Divisional Railway Manager nominated by him] [ Added by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).];(f)[ "Divisional Security Commissioner" means an officer, not below the rank of a Commandant, who is the head of the Force of a Division or a Railway Establishment at any place connected with the Railways;] [ Substituted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).](g)"Force" means the Railway Protection Force;(h)"Form" means the Form appended to these rules;(i)"Inquest Report" means the report prepared by the police containing details of incident;(j)"Jama Talashi" means the report about the recovery of any belongings of the person affected by the untoward incident;(ja)[ "Officer of the Force" means the authorised officer as defined in clause (c) of section 2 of the Railway Property (Unlawful Possession) Act, 1966 and clause (26-A) of section 2 of the Railways Act, 1989;] [ Inserted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007.](k)"Police" means a State Police;(l)"Station Superintendent" includes Deputy Station Superintendent, Station master and Assistant Station Master or other officer being in-charge of the station;[* * *] [ Clauses (m) and (n) omitted by G.S.R. 540(E), dated 9-8-2007 (w.e.f. 9-8-2007).](o)"untoward incident" means an incident defined under clause (c) of section 123 of the Act; and(p)"Zonal Railway" means a zonal railway constituted under section 3 of the Act.(2)The wards and expressions used herein and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act.
