The Railways (Amendment) Act, 2025

UNION OF INDIA
India

The Railways (Amendment) Act, 2025

MINISTRYOFRAILWAYS 9 of 2025

Published in Gazette of India Extraordinary 9 on 29 March 2025
Commenced on 29 March 2025
[This is the version of this document from 29 March 2025.]

An Act further to amend the Railways Act, 1989.BE it enacted by Parliament in the Seventy-sixth Year of the Republic of India as follows:

1. Short title and commencement.

(1)This Act may be called the Railways (Amendment) Act, 2025.

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

2. Amendment of section 2.

In section 2 of the Railways Act, 1989 (hereinafter referred to as the principal Act), after clause (1A), the following clause shall be inserted, namely:––‘(1B) “Board” means the Railway Board constituted under sub-section (1) of section 2A;’

3. Insertion of new Chapter IA.

After Chapter I of the principal Act, the following Chapter shall be inserted, namely:––Chapter "IA - Railway Board.Railway Board.2A.(1)- There shall be constituted a body to be known as the Railway Board to exercise the powers conferred upon, and to perform the functions assigned to it under this Act and the Railway Board constituted under the Resolution of the Government of India, Public Works Department No. 256G, dated the 18th February, 1905, with its composition as revised from time to time, shall be deemed to be the Railway Board constituted under this Act.(2) The Central Government may, by notification, invest the Railway Board, either absolutely or subject to any conditions, with all or any of the powers or functions of the Central Government under this Act with respect to all or any Railways.(3) The qualification, experience and terms and conditions of appointment of the Chairman and the other Members of the Board and the manner of filling up the said posts shall be such as may be prescribed.(4) The Board shall consist of such number of Members as may be prescribed.(5) The Board shall be provided with a Secretary and such officers and other employees as may be necessary to exercise such powers and discharge such duties under this Act and all correspondence shall be addressed to the Secretary to the Board.(6) The terms and conditions of service of the Secretary and other officers and employees of the Board shall be such as may be prescribed.(7) The Chairman and Members of the Board appointed under the Resolution of the Government of India, Public Works Department No. 256G, dated the 18th February, 1905, with its composition as revised from time to time and the Secretary, officers and other employees appointed to the Board before the commencement of the Railways (Amendment) Act, 2025, shall be deemed to have been appointed under this Act:Provided that the terms and conditions of service of the Chairman, Members, Secretary, officers and other employees of the Board holding the office as such immediately before the commencement of the Railways (Amendment) Act, 2025 shall not be varied to their disadvantage after their appointment.2B. - Mode of signifying communications from Board.Any notice, determination, direction, requisition, appointment, expression of opinion, approval or sanction, to be given or signified on the part of the Board, for any of the purposes of, or in relation to, any powers or functions with which it may be invested by notification under sub-section (2) of section 2A, shall be sufficient and binding if in writing signed by the Secretary to the Board, or by any other person authorised by the said Board to act in its behalf in respect of the matters to which such authorisation may relate; and the Board shall not in any case be bound in respect of any of the matters aforesaid unless by some writing signed in manner aforesaid.”.

4. Amendment of section 200.

In section 200 of the principal Act,––

(i)for sub-section (1), the following sub-section shall be substituted, namely:––“(1) The Indian Railways Act, 1890 and the Indian Railway Board Act, 1905 are hereby repealed.”;

(ii)in sub-section (2),––

(a)in the opening portion, for the words, figures and brackets “the Indian Railways Act, 1890 (hereinafter referred to as the repealed Act)”, the words, figures and brackets “the Indian Railways Act, 1890 and the Indian Railway Board Act, 1905 (hereinafter referred to as the repealed Acts)” shall be substituted;

(b)in clause (a), for the words “the repealed Act”, the words “the repealed Acts” shall be substituted;

(c)in clause (b), for the words “the repealed Act”, at both the places where they occur, the words and figures “the Indian Railways Act, 1890” shall be substituted.//

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