Section 241 in The Railway Protection Force Rules, 1987
241. Formation of Mobilisation Detachments.
-241.1Whenever such an eventually arises the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)] mayorder mobilization with his zonal railway. On such order, moblisation Detachmentsshall be formed by withdrawing , preferable young and healthy members, from desiresranks of the Force the Posts and other units. As far as may be possible, each sectionof 10 men shall be provided with a Naib Subedar. Platoons shall be permanentlynumbered and shall correspond to the groups of Posts or Companies from which theyare drawn and shall take positions according to that numbering whenever the Forceis mobilized.241.2Senior officer to command:-Subject to rule 24, whenever a Mobilisation Detachment is raised or deputed , thesenior most officer of the Force present in that detachment shall take command andshall be responsible for the proper supervision, discipline, conduct and control of themembers under his command.241.3It shall be duty of the Detachment Commander to-(a)carry out all instructions regarding training, kit inspection, maintenance ofarms and ammunitions and other stores etc. issued from time to, time by theheadquarters;(b)ensure that no article of stores from the headquarters is loaned out or given toany other orgainisation without the express sanction of the headquarters; and(c)ensure that all stored of the Force shall be used only for government duties.
