Section 41 in The Railway Protection Force Rules, 1987
41. General Powers and functions of enrolled member of the Force.
-41.1The primary functions of the enrolled members of the Force shall be-(a)to protect and safeguard railway property and to combat crime against it;(b)to do any other act conductive to better protection and security of railwayproperty;(c)to remove any obstruction in the movement of railway property; and(d)to perform other functions of an armed force of the Union and to exercisepowers of a railways servant as conferred by or under the [Indian Railways Act, 1980.] [Now see the Railways Act, 1989 (24 of 1989). ]41.2The other functions of enrolled members of the Force shall be-(i)to identify the situation that have potential for the commission of crimeagainst the railway property either static or in transit or mobile and takeremedial measures or suggest improvement in basic security arrangements offaulty procedures where necessary, the railway administration.(ii)To reduce the opportunities of thefts, pilferages, misappropriation, trades, etc,against railway property and leakage of railway revenue through supervisepreventive checks or other appropriate measures like detailing of patrols invulnerable sectors, posting of guards and pickets at black spots, escorting ofaffected trains, keeping open or unobtrusive watch at workshops, stores,goods-sheds, depots, parcel offices, yards and other such places and at anystation or enroute the destination of railway property;(iii)to aid, co-operate and co-ordinate the measures of other railway agencies or the police or other authorities in implementing other appropriate measures forensuring prevention of crime against the railway property and providing for itsbetter security;(iv)to interpose at any time or place for preventing any attempt to steal,misuse, damage or tamper with the railway property or to convert it intoprivate use without lawful authority and to intimate action against offenders;(v)to register and take up enquires under the Railway Property (UnlawfulPossession) Act 1966, apprehend the offenders and participate in subsequentlegal proceedings connected therewith;(vi)to register or to promptly pass on ports for registration to the local police ofall cognizable offences against the railway property, conduct enquires andcollect evidence for localizing the crime or which is otherwise considerednecessary and render such other assistance as may be possible in investigationof such cases;(vii)to obtain intelligence relating to the commission of or intention to commitany offence specified in clauses(i),(ii), (iii), (iv), (v), (vi), (vii), (viii), (ix) ofsub-section (1) of section 39 of the code of Criminal Procedure, 1973 on therailways and to lay such information and to take such other steps consistentwith law and with the orders of his superiors as shall be best calculated tobring offenders to justice and to prevent the commission of cognizable and,within his view, of non-cognizable offences;(viii)to collect intelligence about subversive and other objectionable activitiesaffecting the security and functioning of the railways as well as the activitiesof criminals and suspects prying on railway property;(ix)to study all cases of suspected sabotage or tampering with track or obstructionto movement of railway property with a view to suggesting preventivemeasures to railway administration and the police;(x)subject to rule 42 to assist the railway administration during strikes andlockouts as well as the police during mob violence or civil disturbances or formaintenance of law and order and control of railway crime or when deputedany where in India in aid to civil power.(xi)To assist the commercial and other departments of the railway during raids onticket less travellers, alarm chain pullers, unauthorized hawkers and on thoseindulging in, hose pipe disconnections or infringing other provisions of the [Indian Railways Act, 1980] [Now see the Railways Act, 1989 (24 of 1989). ];(xii)To aid any other member of the Force when called upon by such othermember or in the case of need in the discharge of the duty of such othermember, in such ways as would be lawful and reasonable on the part of themember thus aided;(xiii)To use his best endeavours to prevent any loss damage by fire to railwayproperty;(xiv)To record and study all cases or fire incidents involving railwayproperty and suggest preventive measures and to operate and maintain firefighting equipment at railway stations, installations, etc;(xv)To guard cash office of railway and escort their pay clerks;(xvi)To take prompt measures to procure necessary medical help for anywounded or sick person under the arrest or in custody;(xvii)To arrange for the proper sustenance and shelter to every person whoevery person who is under arrest or in custody;(xviii)To undertake any other security duty assigned to the Force by or with theconcurrence of railway administration for the execution of whichnecessary resources have been provided and approval of the Director-General of 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)], as the case may be, obtained;and(xix)To promptly obey and execute all orders lawfully issued to him by anysuperior officer or the Force and to discharge such other duties as areimposed upon him by any law for time being in force or case on him byany railway rule.
