Section 240 in The Railway Protection Force Rules, 1987
240.
. The Central Government of the Director-General or 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)] or any other officer acting on their behalf may order any member of the Force to proceed to any place in India for duty in aid to civil power or for anyother purpose.
