566. Interference with or by the railway staff and settlement of personal dispute between police and railway servants. [§12, Act V,1861].
(a)The Railway Police shall not interfere with officers or servants of the railway in the execution of their duties, and they shall not enter into discussion if charged by any of the railway servants with neglect of duty.(b)They shall avoid all altercations or squabbles of every kind. If assaulted in the execution of their duty as police officers within the meaning of section 353 of the Indian Penal Code, they may exercise their legal power to arrest the assailant.(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.Nothing in this regulation relates to cases which under the law must be referred to Courts. The investigation of all such cases shall, when possible, be supervised by a superior officer.
