Section 23 in The Railway Protection Force Rules, 1987
23. Command, supervision etc. at the zonal railway level.
-23.1Subject to any directions issued by the Central Government or the Director General, the administration of the Force in zonal railway shall be carried out by 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)] who shall discharge his functions in relation to other departments of the zonal railway under the general supervision of the General Manager of such railway:Provided that the powers of general supervisions of the General Manager shall not extend to giving any directions to any member of the Force with regard professional conduct of criminal cases or the exercise of any legal powers conferred on such member by the law for the time being in force.23.2The [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)] shall be the head of the Security Department in the zonal railway administration and shall have, irrespective of his rank and pay, the status, financial and administrative powers and privileges of ahead of the department of the highest grade on the zonal railway.23.3The [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)] shall maintain the Force under his command in a state of high efficiency, training, discipline and morale and shall take all such steps as he may consider necessary, from tome to time, including inspections, supervision of cases, examination of records, calling for reports and issuing of necessary instructions to the superior officers and enrolled members of the Force under his command.23.4The [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)] shall ensure that all instructions and directions issued by the Director-General in accordance with the provisions of the Act and rule are followed and complied with by all superior and enrolled members under his command.
