(1)The Government, through notification in official gazette, covering such areas of the state as specified by the State Government, may create one or more special police district and for each such special police district, may appoint one Superintendent of Police and one or more Assistant and Deputy Superintendent of Police and other Police Officers in required numbers.(2)Such police officers shall perform the police work relating to the railway administration under the jurisdiction of their duty and shall also perform the duty assigned to them from time to time by the State Government.(3)Any police officer, who has been assigned power to work under this subsection through general or special order, subject to any order issued by the state government for this purpose, may exercise the power equivalent to the power of the Station House Officer of any police station in the concerned special district or in a part thereof. The Police Officer, while exercising these powers, which shall be subject to any such order mentioned above, shall perform duty equivalent to that of the Station House Officer of any police station under the jurisdiction of his Police Station.(4)Subject to any general or special order passed by the State Government for this purpose, such police officer shall have the powers and privilege in each part of the state under this Act or other law in effect at that time, and that shall be subject to the responsibilities of the Police Officer.(5)With the prior permission of the Government, the Superintendent of Police, through this Act or there under, may, delegate the powers and duties vested in him to any Assistant or Deputy Superintendent of Police.
