Section 566(c) in Police Regulations, Bengal , 1943
(c)It has been arranged in consultation with the General Managers, Bengal-Assam, Bengal-Nagpur and East Indian Railways, that differences of opinion and friction between officers and men belonging to the Railway and Police Departments shall be settled immediately departmentally. Any such case, when it occurs, shall.be reported to the Superintendent concerned with a view to the institution of departmental proceedings in co-operation with the Railway departmental head concerned. It is only when the departmental heads cannot agree that the aggrieved police officer may have recourse to the Criminal Court, and then only with the previous permission of the Superintendent. This arrangement applies reciprocally to railway employees.
